Section 5 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
5. Transfer of undertakings.
- The State Government may, by an order in writing, transfer the undertaking acquired under this Act to the Board or to a public sector undertaking 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 vested in the State Government, shall thereupon vest in the Board or in the Public sector undertakings, as the case may be.
