Section 4(1) in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
(1)The undertaking which vests under section 3 shall be deemed to include all rights, powers, authorities, privileges, properties, liabilities and obligations as specified below:-(a)all lands, buildings, works, materials, plants, fixed assets and books, documents and other papers of the licensee in relation to the undertaking;(b)all rights, liabilities and obligations of the licensee in relation to the undertaking under hire-purchase agreement, if any, made before the appointed day;(c)all rights, liabilities and obligations of the licensee in relation to the undertaking under any contract entered into bona fide before the appointed day, not being a contract relating to the borrowing or lending of money, or to the employment of staff.
