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76. Land and goods.- (1) Subject to the other provisions of this Part, all land and all stores, articles and other goods belonging to an existing State shall- (a) if within the existing State, pass to the successor State in which they are situated; or (b) if outside the existing State, pass to the successor State or if there be two or more successor States, to the principal successor State: Provided that where there are two or more successor States and the Central Government is of opinion that any goods or class of goods should be distributed among them 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. (2) Any unissued stores of any class in an existing State shall pass to the successor State, or if there be two or more successor States, shall be divided between them in proportion to the total indents for stores of that class made in the period of three years ending with the 31st day of March, 1956, for the territories of the existing State included respectively in each of those successor States excluding the indents relating to the Secretariat and offices of Heads of Departments having jurisdiction over the whole of the existing State: Provided that nothing in this sub-section shall apply to stores held for specific purposes, such as use or utilisation in particular institutions, workshops or undertakings or on particular works under construction. (3) In this section, the expression "land" includes immovable property of every kind and any rights in or over such property, and the expression "goods" does not include coins, bank notes and currency notes. 1. Subs. by the Adaptation of Laws (No. 1) Order, 1956, for "Part C State".    |
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