Section 37 — Certain expenditure to be charged on the Consolidated Fund.

The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959
All sums payable by either Andhra Pradesh or Madras to the other State by virtue of the provisions of this Part shall be charged on the Consolidated Fund of the State by which such sums are payable.

Official Hindi (PDF) ↗

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