Section 33(1) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
(1)Where, before the appointed day, the State of Bihar has made any contract in the exercise of its executive power for any purposes of the State, that contract shall be deemed to have been made in the exercise of the executive power--(a)of Bihar, if the purposes of the contract are, as from the appointed day, exclusively purposes of that State;(b)of West Bengal, if the purposes of the contract are, as from that day, exclusively purposes of that State; and(c)of Bihar, in any other case; 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 rights or liabilities of Bihar, be rights or liabilities of Bihar or of West Bengal, as the case may be:Provided that, in any such case as is referred to in clause (c), the initial allocation of rights and liabilities made by this sub-section shall be subject to such financial adjustment as may be agreed upon between the two States, or in default of such agreement, as the Central Government may by order direct.
