Section 6 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
6. Recovery of outstanding contributions and dues.
- The right to recover contributions and other dues under the Act which become payable before the appointed day, in respect of any land, shall belong to the existing Board or the new Board constituted for the Karnataka area according as that land is situated on the appointed day within the territory of the Bombay State or the Mysore State.
