Section 7 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
7. Residuary provision.
- The benefit or burden of any assets or liabilities of the existing Board not dealt with in the foregoing provisions shall,-(a)if the assets are situated, or the liability arises, in the Karnataka area, pass to the new Board constituted for that area;(b)in any other case, continue to be the assets or liabilities of the existing Board.
