LexSection 50 — Apportionment of assets or liabilities by agreement.
The Goa, Daman and Diu Reorganisation Act, 1987
Where the State of Goa and the Union agree that the benefit or burden of any particular asset or liability should be apportioned between them in a manner other than that provided for in the foregoing provisions of this Part, then, notwithstanding anything contained therein, the benefit or burden of that asset or liability shall be apportioned in the manner agreed upon.Open in Lexace · Ask the AI about this section