Section 3(k) in Chhattisgarh State Electricity Board Transfer Scheme Rules, 2008
(k)"Property" means all assets including power systems, generating stations, transmission and distribution systems, dams, tunnels, plant, machinery, land, building, offices, stores, furniture, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining and attached thereto and other movable and immovable assets, cash in hand, cash at bank, investments, book debts-corporeal and incorporeal, tangible and intangible assets, benefits, licenses, consents, authorities, registrations patents, trade marks and powers of every kind, nature and description whatsoever, privileges, liberties, casements, advantages, benefits and approvals, contracts, deeds schemes bonds, agreement and other instruments and interest of whatever nature and wherever situate ;
