Section 40(2) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
(2)With effect from the date specified in the notification under sub-section (1).(a)all properties, funds and dues which are vested in and realisable by the Authority shall vest in and be realisable by the Government.(b)all liabilities enforceable against the Authority shall be enforceable against the Government to the extent of the properties, funds and dues vested in and realised by the Government.
