Section 4(2) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
(2)Each of the State Governments of Haryana and Uttar Pradesh shall, by order in the Official Gazette of the State, provide for the administration, as from the appointed day, 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.
