Section 25 — Expenditure to be charged on the Consolidated Fund.

The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979

All sums payable by either the State of Haryana or Uttar Pradesh 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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