Section 6 in Telangana Absorbed Enclaves Act, 1951
6. Declaration for the avoidance of doubt.
- For the avoidance of doubt it is hereby declared-(a)that all property and assets within the enclaves which, immediately before the date of transfer, vested in the Government of Bombay or of Madras, vested on that date in the Government of [Hyderabad] [Now the Government of Telangana.] and(b)that all rights, liabilities and obligations, whether arising out of a contract or otherwise, of the Government of Bombay or the Government of Madras in relation to any of the enclaves became on that date the rights liabilities and obligations of the Government of Hyderabad.
