Section 5 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
5. Adjustment of advances made by the Government of Bombay and dues recoverable under the Act.
(1)The advances made by the Government of Bombay and standing to the credit of the existing Board shall, with effect from the appointed day, stand reduced by an amount equal to the amount of dues recoverable under the Act by the existing Board immediately before that date in respect of the karnataka area. The advance so reduced shall, as from the appointed day be deemed an advance made by the Government of Bombay to the existing Board.(2)As from the appointed day an advance equal to the aforesaid amount of dues recoverable under the Act in respect of the Karnataka area shall be deemed to have been made by the Government of Mysore to the new Board constituted for the Karnataka area.(3)If the amount recoverable by the existing Board in respect of the Karnataka area as on the 31st day of October, 1956 is less than the amount recoverable in respect of the said area immediately before the appointed day, the difference shall be payable by the Government of Mysore to the Government of Bombay; and if it be more, the difference shall be payable by the Government of Bombay to the Government of Mysore.
