Section 4(1) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
(1)The power Station shall be deemed to include all properties and assets, rights, leaseholds, powers, authorities and privileges and all property movable and immovable lands, buildings, offices, plants, machinery and equipments, installations, instruments, officer furniture, stationery and office equipments, vehicles, staff quarters, workers' colonies together with amenities and installations pertaining thereto, and other rights and interest in, or arising out of such properties and as assets as were immediately before the appointed day in the ownership, possession, power and control of the Board in relation to the Power Station whether within or outside the State of Orissa and and all books of accounts, registers and other documents of whatsoever nature relating thereto, but not to include cash in hand, cash at bank, investments, book debts other than outstanding advances for procurement of mater all and equipments for the Power Station) or rights, liabilities and obligations respecting any other contract or Memorandum of understanding or agreement entered into by the Board or the State Government.
