66. Power of Central Government to order allocation of adjustment in certain cases.-
Where, by virtue of any of the provisions of this Part, any of the States of Maharashtra and Gujarat becomes entitled to any property or obtains any benefits or becomes subject to any liability, and the Central Government, on a reference made within a period of three years from the appointed day be either of the States.is of opinion that it is just and equitable that the property or those benefits should be transferred to, or shared with, the other State or that a contribution towards that liability should be made by the manner between the two States, or the other State shall made to the State subject to the liability such contribution in respect thereof, as the Central Government may, after consultation with the two State Government, by order determine.
