Section 7 in The Bombay Village Industries Board (Reconstitution) Order, 1959.
7. Residuary provision.
- The benefit or burden of any assets or liabilities of the existing Corporation not dealt with in the foregoing provisions shall-(a)if the assets are situate, or the liability arises, in the Karnataka area, pass to the Mysore Corporation;(b)if the assets art' situate, or the liability arises, in the Abu area, pass to the Rajasthan Board; and(c)in any other case:, continue to be the benefit or burden of the existing Corporation:Provided that the initial allocation of the benefit or burden under this paragraph shall be subject to such financial adjustment as may be agreed upon between the existing Corporation, the Mysore Corporation and the Rajasthan Board or, in default of such agreement, as the Central Government may direct.
