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State of Andhra Pradesh - Section

Section 60 in Andhra State Act,1953

60. continuance of facilities in certain State institutions.-

The Government of Madras and the Government of Mysore, in respect of the institutions specified in Part I and Part II, respectively, of the Ninth Schedule shall provide for the Government and the people of the State of Andhra such facilities, for such period and upon such terms and conditions as may be agreed upon between the Governments concerned by the 1st day of January, 1954 or, if no agreement is reached by the said date, as may be fixed by order of the President.