Section 6 in The M.P. Bhudan Yagna Board (Reconstitution) Order, 1960
6. Residuary provision.
- The benefit or burden of any assets or liabilities of the existing Board not dealt with under any other provisions of this Order shall,-(a)if the assets are situated, or the liability arises, in the Vidarbha region, pass to the new Board;(b)in any other case, continue to be the benefit or burden of the existing Board:Provided that, the initial allocation of the benefit or burden under this paragraph shall be subject to such financial adjustment as may be agreed upon by the State Governments of Madhya Pradesh and Bombay, or in default of such agreement, as the Central Government may direct.
