Section 4 in The M.P. Bhudan Yagna Board (Reconstitution) Order, 1960
4. Transfer of assets and apportionment of fund of existing Board.
(1)Subject to the other provisions of this Order, all land and all stores, articles and other goods belonging to the existing Board shall, as from the appointed day,-(a)if situated within the Vidarbha region, pass to the new Board; and(b)in any other case, continue to vest in the existing Board.Explanation. - In this sub-paragraph, "land" includes immovable property of every kind and any rights in or over such property.(2)The balance standing to the credit of the Fund of the existing Board on the appointed day shall be apportioned between the existing Board and the new Board in such proportion as may be agreed upon by the State Governments of Madhya Pradesh and Bombay, or failing such agreement, in such proportion as may be decided by the Central Government.
