Section 43(2) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
(2)As soon as may be after the appointed day, the Central Government shall, by general or special order, determine the State to which every person provisionally allotted to Andhra Pradesh or Madras shall be finally allotted for service and the date from which such allotment shall take effect or be deemed to have taken effect.
