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49. Liability in respect of actionable wrongs.- Where immediately before the appointed day, the State of Madras is subject to any liability in respect of an actionable wrong other than breach of contract, that liability shall,- (a) where the cause of action arose- (i) wholly within the territories which as from that day are the territories of the State of Andhra, or (ii) partly within the territories which as from that day are the territories of the State of Andhra and partly within the transferred territory but not within any part of the territories which as from that day are the territories of the State of Madras, be a liability of the State of Andhra; (b) where the cause of action arose wholly within the transferred territory, be a liability of the State of Mysore; and (c) in any other case, continue to be a liability of the State of Madras.    |
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