Section 5 in The Bombay Public Trusts (Corporations) Order, 1959.
5. Payment from Public Trusts Administration Fund of the existing corporation to the new corporation and the Government of Rajasthan.
- From the balance standing to the credit of the Public Trusts Administration Fund on the 31st October, 1956, and struck after taking all liabilities up to that date, there shall be paid to the new corporation in respect of the Karnataka area and to the Government of Rajasthan in respect of the Abu area an amount equal in each case to the ratio which the income from all sources (including fees for registration, contribution made under Section 58 of the Act, Court fees, miscellaneous receipts) received in respect of each of those areas during the period between the establishment of the Public Trusts Administration Fund and 31st March, 1956, bears, respectively, to the total income from those sources credited lo that Fund during the said period.
