Section 3(5) in The Bihar And Uttar Pradesh (Alteration Of Boundaries) Act, 1968
(5)As from the appointed day, the State Government of Bihar or Uttar Pradesh shall, by order in the Official Gazette, provide for the administration of the territories transferred to that State under sub-section (1) by including them or any part of them in such district, sub-division, police-station or other administrative unit as may be specified in the order.
