Section 37(4) in The State Of Himachal Pradesh Act, 1970
(4)The provisions of this section shall not apply to or in relation to,---(a)any benefit or burden of any assets, rights, liabilities or obligations of the Union under the Punjab Reorganisation Act., 1966 (31 of 1966) attributable to the transferred territories as defined in the said Act;(b)any institution, undertaking or project the expenditure in relation to which is immediately before the appointed day met from out of the Consolidated Fund of India.(c)any property which has been placed by the Union at the disposal of the Administration of the existing Union territory of Himachal Pradesh subject to the condition that the ownership thereof will continue to vest in the Union.Explanation. - For the purposes of this section---(a)"liability" includes liability in respect of any civil deposit, local fund deposit, charitable or other endowment provident fund account, pension or actionable wrong;(b)"Union purposes" mean the purposes of Government relatable to any of the matters mentioned in the Union List.
