Section 23 in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
23. Reports relating to the accounts of Andhra Pradesh and Madras.
The reports of the Comptroller and Auditor-General of India referred to in clause (2) of article 151 of the Constitution relating to the accounts of the State of Andhra Pradesh or Madras in respect of any period prior to the appointed day shall be submitted to the Governor of each of the States of Andhra Pradesh and Madras who shall cause them to be laid before the Legislature of the State.
