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Union of India - Section

Section 64 in The Bombay Reorganisation Act, 1960

64. Residuary provision.-

The benefit or burden of any asset or liability of the State of Bombay not dealt with in the foregoing provisions of the Part shall pass to the State of Maharashtra in the first instance, subject to such financial adjustment as may be agreed upon between the States of Maharashtra and Gujarat before the 1st day of April, 1961, or, in default of such agreement, as the Central Government may be order direct.