Section 5 in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
5. Transfer of undertakings to Board.
- The Government may, by an order in writing, transfer the undertaking acquired under this Act to the Board on such terms and conditions, as may be specified therein, and on such transfer the undertaking together with all assets, liabilities, rights and obligations which by virtue of this Act have devolved on the Government, shall thereupon vest and devolve on the Board.
