The Bihar and Uttar Pradesh (Alteration of Boundaries) Act, 1968

[Act No. 24 of 1968]

[22nd May, 1968.]

Contents:
Title	The Bihar and Uttar Pradesh (Alteration of Boundaries) Act, 1968
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title
2.	Definitions
Chapter II	Transfer of Territories
3.	Transfer of territories
4.	Amendment of First Schedule to the Constitution
Chapter III	Representation in The Legislatures
5.	Construction of Delimitation Orders
6.	Provision as to sitting members
Chapter IV	High Courts
7.	Extension of jurisdiction of, and transfer of proceedings to, High Court at Patna
8.	Extension of jurisdiction of, and transfer of proceedings to, High Court at Allahabad
9.	Right to appear in any proceedings transferred under section 7 or section 8
10.	Interpretation
Chapter V	Authorisation of Expenditure
11.	Appropriation of moneys for expenditure in transferred territories under existing appropriation Acts
12.	Reports relating to accounts of Bihar and Uttar Pradesh
Chapter VI	Apportionment of Assets and Liabilities
13.	Land and goods
14.	Arrears of taxes
15.	Right to recover loans and advances
16.	Refund of taxes collected in excess
17.	Deposits
18.	Contracts
19.	Liability in respect of actionable wrong
20.	Liability as guarantor of co-operative societies
21.	Items in suspense
22.	Apportionment of assets or liabilities by agreement
23.	Power of Central Government to order allocation or adjustment in certain cases
24.	Expenditure to be charged on the Consolidated Fund
Chapter VII	Legal and Miscellaneous Provisions
25.	State Financial Corporations and State Electricity Boards
26.	Territorial extent of laws
27.	Power to adapt laws
28.	Power to construe laws
29.	Legal proceedings
30.	Transfer of pending proceedings
31.	Right of pleaders to practise in certain courts
32.	Construction of boundary pillars, etc
33.	Validity of demarcation done before commencement of Act
34.	Effect of provisions inconsistent with other laws
35.	Power to remove difficulties
36.	Power to make rules
Schedule	Explanatory Note