Section 24(2) in The Western Orissa Development Council Act, 2000
(2)On such repeal -(a)all properties, funds and dues, which were vested in, and realisable by, the Western Orissa Development Council constituted under the Act so repealed, shall vest in and be realisable by, the Government; and(b)all liabilities against the said Council shall be enforceable against the Government to the extent of properties, funds and dues vested in, and realised by the Government.[Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.]
