Section 87(1)(c) in The States Reorganisation Act, 1956

[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1)(c) in The States Reorganisation Act, 1956

(c)if there be two or more successor States and the purposes of the contract are, as from that day, not exclusively purposes of any one of them,--of the principal successor State; 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 the existing State, be rights or liabilities of the successor State or the principal successor State specified above:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 87(1)(c) in The States Reorganisation Act, 1956