Section 38(3) in The State Of Himachal Pradesh Act, 1970
(3)An order made under sub-section (2) may provide that the State of Himachal Pradesh shall be the successor State in relation to the transferred territories for all or any of the purposes of the Punjab Reorganisation Act, 1966, or confer or impose on the State of Himachal Pradesh rights and obligations which correspond so far as may be to the rights an obligations conferred or imposed on the successor State by or under that Act.
