Section 18 in Displaced Persons (Compensation and Rehabilitation) Act, 1954
18. Dissolution of Managing Corporation.
(1)Where the Central Government is satisfied that the property entrusted to a managing corporation for custody, management and disposal has been transferred to any person or persons under this Act or that for any other reasons it is no longer necessary to continue the managing corporation, the Central Government may, be notification in the Official Gazette, dissolve the managing corporation.(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 exercise 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.
