Section 32(3) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
(3)This section shall have effect subject to the other provisions of this Part relating to the apportionment of liabilities in respect of loans, guarantees and other financial obligations; and bank balances and securities shall, notwithstanding that they partake of the nature of contractual rights, be dealt with under those provisions.
