Section 5 in The M.P. Bhudan Yagna Board (Reconstitution) Order, 1960
5. Contracts.
- Where, before the appointed day, the existing Board has made any contract, the contract shall be deemed to have been made,-(a)if the purposes of the contract are, as from the appointed day, exclusively relatable to the Vidarbha region, by the new Board;(b)in any other case, by the existing Board;and all rights and liabilities which have accrued, or may accrue, under any such contract shall, to the extent to which they would have been the rights or liabilities of the new Board, or the existing Board, as the case may be.
