Section 50 in The Goa, Daman And Diu Reorganisation Act, 1987
50. Apportionment of assets or liabilities by agreement.
- Where the State of Goa and the Union agree that the benefit or burden of any particular asset or liability should be apportioned between them in a manner other than that provided for in the foregoing provisions of this part, then, notwithstanding anything contained therein, the benefit or burden of that asset or liability shall be apportioned in the manner agreed upon.
