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The Andhra Pradesh reorganization Act, 2014 60. Contracts 1. Where, before the appointed day, the existing State of Andhra Pradesh has made any contract in the exercise of its executive power for any purposes of the State, that contract shall,-- a. if the purposes of the contract are, on and from the appointed day, exclusive purposes of either of the successor States of Andhra Pradesh and Telangana, then it shall be deemed to have been made in exercise of the executive power of that State and the liability shall be discharged by that State; and b. in any other case, all rights and liabilities which have accrued or may accrue under any such contract shall be apportioned between the successor States on the basis of population ratio or in any other manner as may be agreed to by the successor States. 1. 2. For the purposes of this section, there shall be deemed to be included in the liabilities which have accrued or may accrue under any contract-- a. any liability to satisfy an order or award made by any court or other tribunal in proceedings relating to the contract; and b. any liability in respect of expenses incurred in or in connection with any such proceedings. 3. This section shall have effect subject to the other provisions of this Part relating to the apportionment of liabilities in respect of loans, guarantees and other financial obligations; and the bank balances and securities shall, notwithstanding that they partake of the nature of contractual rights, be dealt with under those provisions.    |
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