Section 57(2) in Assam State Capital Region Development Authority Act, 2017
(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 State Government(b)all liabilities which are enforceable against the Authority shall be enforceable against the State Government.(c)for the purpose of carrying out any development which has been 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 State Government.
