Section 34 in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
34. Liability as guarantor of co-operative societies.
Where, immediately before the appointed day, the State of Andhra Pradesh or Madras is liable as guarantor in respect of any liability of a registered co-operative society, that liability shall,--(a)if the area of the society's operations is limited to the transferred territories, be a liability of the State to which the territories are transferred; and(b)in any other case, continue to be a liability of the State which, immediately before that day, was subject to such liability.
