Section 14(2) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010
(2)From the said date, -(a)all properties, funds and dues which are vested in, or realizable by the authority shall vest in, or be realizable by the Government ;(b)all liabilities which are enforcebale against the authority shall be enforceable against the Government ; and(c)for the purpose of carrying out any development or promotion/preservation activity which has not been fully carried out by the authority and for the purpose of realizing properties, funds and dues referred to in clause (a), the functions of the authority shall be discharged by the Government.
