Section 112(2) in The States Reorganisation Act, 1956
(2)The assets as on the appointed day of the Devaswom Surplus Fund constituted by section 26 of t Travancore-Cochin Hindu Religious Institutions Act, 1950, shall be divided into two parts in the ratio of 37.5 to 13.5 in such manner as the Central Government may, by order, and the smaller part shall, as from the appointed day, be transferred to the Fund mentioned in sub-section (I).
