(1) The Central Government may, if it is satisfied that a Development Council should cease to continue in being, by notified order, dissolve that Development Council. (2) On the dissolution of a Development Council under sub-section (1) , the assets of the Development Council, after its liabilities, if any, are met therefrom, shall vest in the Central Government for the purposes of this Act.Open in Lexace · Ask the AI about this section
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