Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Andhra Pradesh - Subsection Section 62(b) in The Andhra Pradesh Reorganisation Act, 2014 (b)in any other case, be apportioned between the successor States on the basis of population ratio or in any other manner as may be agreed to by the successor States.
