(1)Subject to other provisions of this part, all land and all stores, articles and other goods belonging to the existing State of Bihar shall,(a)if within the transferred territory, pass to the State of Jharkhand; or(b)in any other case, remain the property of the State of Bihar :Provided that where the Central Government is of opinion that any goods or class of goods should be distributed between the States of Bihar and Jharkhand, otherwise that according to the situation of the goods, the Central Government may issue such directions as it thinks fit for a just and equitable distribution of the goods and the goods shall pass to the successor State accordingly.
