Section 5(3) in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
(3)If the amount recoverable by the existing Board in respect of the Karnataka area as on the 31st day of October, 1956 is less than the amount recoverable in respect of the said area immediately before the appointed day, the difference shall be payable by the Government of Mysore to the Government of Bombay; and if it be more, the difference shall be payable by the Government of Bombay to the Government of Mysore.
