Section 49 — Residuary provision.

The Goa, Daman and Diu Reorganisation Act, 1987
The benefit or burden of any assets or liabilities of the Union in connection with the governance of the existing Union territory not dealt with in the foregoing provisions of this Part shall be retained by the Union for the purposes of the governance of the Union territory of Daman and Diu.

Official Hindi (PDF) ↗

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