Section 43(5) in Andhra Pradesh Agricultural University Act, 1963
(5)The compensation payable by the University to the Osmania University 7 respect of the transfer and vesting of the properties and assets, and the devolution of liabilities and obligations, under sub-section (4) shall be such, as may be agreed upon between the two Universities. In default of such agreement, the compensation shall be determined by the Government after giving opportunity to the two Universities of making their representations in that regard and the decision of the Government in the matter shall be final.
