Section 4 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
4. Division of the existing Board's fund.
- The balance standing to the credit of the fund of the existing Board on the 1st day of November, 1956, shall be apportioned between the existing Board and the new Board for the Karnataka area in such proportion as may be agreed upon by the State Governments of Bombay and Mysore, or failing such agreement, in such proportion as may be decided by the Central Government.
