Section 4 in The Degloor Market Committee (Reconstitution and Reorganisation) Order, 1960.
4. Division of the existing Corporations's fund.
- The balance standing to the credit of the fund of the existing Corporation immediately before the appointed day shall be apportioned between the existing Corporation and the new Corporation in such proportion as may be agreed upon by the State Governments of Bombay and Andhra Pradesh or failing such agreement, in such proportion as may be decided by the Central Government.
