Section 18(2) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)Upon the publication of a notification under sub-section (1) dissolving a managing corporation—(a)all the members of the managing corporation shall vacate their office as such members;(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the managing corporation shall be exercised and performed by such person or persons as the Central Government may direct;(c)all property vested in the managing corporation at the date of dissolution shall vest in the Central Government.Commentary
