Section 10(1) in The U.P. Electricity Reforms (Transfer of Transmission and Related Activities Including the Assets, Liabilities and Related Proceedings Scheme, 2010
(1)The transfers under this scheme shall operate and be effective on the date of transfer notified for the purpose under clause 2(1)(e) as a statutory transfer and without any further act, deed or thing to be done by the State Government, the Transferor, the Transferee or any other person.
