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[Cites 0, Cited by 3] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(2) in The Andhra Pradesh Reorganisation Act, 2014

(2)Upon apportionment of the assets and liabilities, such assets and liabilities shall be transferred in physical form on mutual agreement or by making payment or adjustment through any other mode as may be agreed to by the successor States.