Section 4(1) in The Bombay Village Industries Board (Reconstitution) Order, 1959.
(1)Subject to the other provisions of this Order, all land and all machinery, stores, articles and other goods belonging to the existing Corporation shall, as from the appointed day,-(a)if situated within the Karnataka area, pass to the Mysore Corporation;(b)if situated within the Abu area, pass to the Rajasthan Board; and(c)in any other case, continue to vest in tire existing Corporation.Explanation. - In this sub-paragraph, the expression "land" includes immovable property of every kind and any rights in or over such property,
