Section 7(4) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(4)In respect of any undertaking to which Section 4 applies, it shall be lawful for the State Government or the authorised representative on or after the vesting date, after removing any obstruction that may be or might have been offered, to take possession of the entire undertaking, or as the case may be, the fixed assets and all documents relating to the undertaking or the Board which the State Government or the Board may require for carrying it on.
