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The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959

27. Right to recover loans and advances.-

The right to recover any loans or advances made before the appointed day by Andhra Pradesh or Madras to any local body, society, agriculturist or other person in the transferred territories shall belong to the State to which the territories are transferred.



Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 Back




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