Section 38(1)(b) in The Madhya Pradesh Reorganisation Act, 2000

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Union of India - Subsection

Section 38(1)(b) in The Madhya Pradesh Reorganisation Act, 2000

(b)in any other case, remain the property of the State of Madhya Pradesh: Provided that any land, stores, articles or other goods may be distributed otherwise than in accordance with the situation of such land, stores, articles or goods by mutual agreement between the successor States, failing which the Central Government may, on the request of any of the Governments of the successor States and after consulting both the Governments of the successor States, issue directions for the just and equitable distribution of such land, stores, articles or goods between the successor States and the land, articles or goods shall accordingly pass to the successor States:

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Union of India - Subsection

Section 38(1)(b) in The Madhya Pradesh Reorganisation Act, 2000