The Andhra Pradesh reorganization Act, 2014
46. Distribution of revenue.
1. The
award made by the Thirteenth Finance Commission to the existing State of Andhra
Pradesh shall be apportioned between the successor States by the Central
Government on the basis of population ratio and other parameters:
Provided that on the appointed day, the President shall make a
reference to the Fourteenth Finance Commission to take into account the
resources available to the successor States and make separate awards for each
of the successor States.
1.
2. Notwithstanding
anything in sub-section ( 1 ), the Central Government may, having regard
to the resources available to the successor State of Andhra Pradesh, make
appropriate grants and also ensure that adequate benefits and incentives in the
form of special development package are given to the backward areas of that
State.
3. The
Central Government shall, while considering the special development package for
the successor State of Andhra Pradesh, provide adequate incentives, in
particular for Rayalaseema and north coastal regions of that State.