Section 39(2) in The National Capital Region Planning Board Act, 1985
(2)From the said date-(a)all properties funds and dues which are vested in or realisable by the Board shall vest in, or be realisable by, the Central Government;(b)all liabilities which are enforceable against the Board shall be enforceable against the Central Government;(c)for the purpose of carrying out any development which has not been fully carried out by the Board and for the purpose of realising properties, funds and dues referred to in clause (a) the functions of the Board shall be discharged by the Central Government.
