Section 10 in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
10. Rights and obligations of persons, including third parties, restricted [Sections 23 and 55]. - Except to the extent specifically provided for in the rules and/or the Transfer Scheme, upon the transfer of the Distribution Undertakings being effected in accordance with the Act, the Rules and the Transfer Scheme, the rights and obligations of all persons in respect of Distribution Undertakings shall be restricted to the concerned Transferee notwithstanding anything to the contrary contained in any deed, document, instrument, agreement or arrangement which such persons may have entered into with HVPN and/or the Board, and such persons shall not claim any right or interest against HVPN and/or the Board in connection therewith.
