Section 41(2) in The Kaginele Development Authority Act, 2009
(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 State Government;(b)all liabilities enforceable against the Authority shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.
