Section 7 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
7. Payment of amount.
- The State Government, for the right, title and interest of the company which shall stand transferred to and vested in the State Government under Section 3 or the Board under Section 6 ; as the case may be, shall pay an amount to the company that may be fixed by the Commission considering the value of the assets of the company after observing proper financial formalities.
