Section 25 in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
25. Land and goods.
(1)Subject to the other provisions of this Part, all land and all stores, articles and other goods, including cash balances in all treasuries in the territories specified in the First Schedule or the Second Schedule shall, as from the appointed day, pass to the State to which the territories are transferred.(2)In this section, the expression "land" includes immovable property of every kind and any rights in or over such property.
