(1A)[ The one-third share of the expenses referred to in sub-section (1) met by the Government of Punjab from time to time after the 1st day of November, 1966, shall be allocated between the State of Punjab, Haryana and the Union territories of Himachal Pradesh and Chandigarh in the ratio of 131 : 8 : 1 : 1 and the Government of Haryana and the Administrators of Himachal Pradesh and Chandigarh shall at the end of each financial year pay to the Government of Punjab the amount to allocated respectively to the State of Haryana, the Union territory of Himachal Pradesh and the Union territory of Chandigarh] [Sub-section (1A) inserted by Government of India Notification No. S.O. 465, dated the 3rd February, 1969.].
