Section 51(1) in The Bombay Reorganisation Act, 1960
(1)Out of the investments of the State of Bombay made before the appointed day in the cash balance investment account of the State such securities of the value of ten crores of rupees, as the Central Government may by order specify, shall pass to the State of Gujarat in connection with the construction of a capital for that State; and the remaining investments in the said account shall be divided between the States of Maharashtra and Gujarat according to the population ratio.
