52. Consequences of supersession.-

When a district board or local board is superseded under section 51, the following consequences shall ensue:-

(a) All members of the board shall from the date of the notification vacate their offices as such members:

(b) All powers and duties of the board may, until the board is re-constituted, be exercised and. performed by such person as the Local Government appoints in that behalf:

(c) Where a district board is superseded, all property vested in it shall, until it is re-constituted, vest in Tier Majesty.