(1) On the appointed day, the Gujarat Khar Lands Act, 1963 (Guj. 17 of 1964.) shall stand repealed and the Gujarat Khar Lands Development Board established under section 3 of the Act shall stand dissolved and the Chairman and all members thereof shall vacate office; and on such dissolution, the following consequences shall ensue, that is to say,
(a) the Committee appointed by the Board under section 19 of the Act shall stand dissolved and the Chairman and all members thereof shall vacate office;
(b) all the rights of the dissolved Board shall be the rights of the State Government and any proceeding or cause of action pending or existing imrnediately before the appointed day by or against the dissolved Board in relation to such right may, as from the appointed day, be continued or enforced by or against the State Government;
(c) all property, movable and immovable (including all moneys received by the dissolved Board and all moneys in its own fund and in its maintenance fund) which immediately before the appointed day vested in the dissolved Board shall, subject to all limitations and conditions as were in force immediately before such day, stand transferred to and vest in the State Government;
(d) all sums due to the dissolved Board on any account shall be recoverable by the State Government which shall be competent to take any measure or institute any proceedings which it would have been open to the dissolved Board to take or institute had this Act had not come into force;
(e) all debts, liabilities and obligations incurred by or on behalf of the dissolved Board before the appointed day and subsisting or that day, shall be deemed to be debts, liabilities and obligations of the State Government, and any proceedings or cause of action pending or existing immediately before the appointed day by or against the dissolved Board in relation to such debt, liability or obligation may, as from the appointed day, be continued or enforced by or against the State Government;
(2) The repeal of the Act by sub-section (1) shall not affect
(a)(i) any right of the State Government to recover under section 28, the loans granted under section 27 of the Act,
(ii) any liability of a person whether jointly or severally to pay the amount of loan or a portion thereof to the State Government under section 29 of the Act,
(iii) liability of forfeiture of lease of land under section 30 of the Act,
(iv) any penalty incurred in respect of an offence punishable under section 40 of the Act,
(v) any investigation or legal proceeding in respect of any such recovery or such forfeiture or such penalty.
and any such investigation or legal proceeding may be instituted or continued and any such recovery may be made or lease of land may be forfeited or any such penalty may be imposed as if the Act were not repealed;
(b) such of the schemes published under sub-section (3) of section 13 of the Act which are under execution by the Board on the date immediately before the appointed day and their execution shall be continued and completed by the State Government.
(3) The State Government may, by an order published in the Official Gazette, entrust the execution of schemes referred to in clause (b) of sub-section (2) to any body or corporation owned or controlled by the State Government and confer by a like order on such body or corporation, any of its powers as may be necessary for such execution.