Section 48(1) in The Punjab Reorganisation Act, 1966
(1)Subject to the other provisions of this Part, all land and all stores, articles and other goods belonging to the existing State of Punjab shall, -(a)if within that State, pass to the successor State in whose territories they are situated; or(b)if outside that State, pass to the State of Punjab :Provided that where the Central government is of the opinion that any goods or class of goods should be distributed among the successor States otherwise than according to the situation of the goods, the Central Government may issue such directions as it thinks fit for a just and equitable distribution of the goods and the goods shall pass to the successor States accordingly.
