Section 23 in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
23. Apportionment of assets or liabilities by agreement.-
Where the States of Haryana and Uttar Pradesh 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.
