Section 60 — Apportionment of assets or liabilities by agreement.

The Uttar Pradesh Reorganisation Act, 2000
Where the successor States of Uttar Pradesh and Uttaranchal 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, notwithstanding anything contained therein, the benefit or burden of that asset or liability shall be apportioned in the manner agreed upon.

Official Hindi (PDF) ↗

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