Section 5 in The Bombay Village Industries Board (Reconstitution) Order, 1959.
5. Contracts.
- Where, before the appointed day, the existing Corporation has made any contract, the contract shall be deemed to have been made-(a)if the purposes of the contract are, as from the appointed day, exclusively relatable to the Karnataka area, by the Mysore Corporation;(b)if the purposes of the contract are, as from that day, exclusively relatable to the Abu area, by the Rajasthan Board; and(c)in any other case, by the existing Corporation; andall rights and liabilities which have accrued, or may accrue, under any such contract shall, to the extent to which they would have been rights or liabilities of the existing Corporation, be rights or liabilities of the Mysore Corporation or the Rajasthan Board or the existing Corporation, as the case may be.
