Section 9 in The Bombay Public Trusts (Corporations) Order, 1959.
9. Residuary provision.
- The benefit or burden or any asset or liability of the existing corporation not dealt with in the foregoing provisions, shall,-(a)if the assets are situate, or the liabilities arise, in the Karnataka area, pass to the new corporation in respect of that area;(b)if the assets are situate, or the liabilities arise, in the Abu area, pass to the Government of Rajasthan; and(c)in any other case, continue to be the benefit or burden of the existing corporation,subject to such financial adjustments as may be agreed upon between the States of Bombay, Mysore and Rajasthan before the 1st day of April, 1960, or in default of such agreement, as the Central Government may by order direct.
