Section 8 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
8. Payment of the Amount by the Corporation.
(1)For the transfer to, and vesting in, the corporation, under section 5, of the Power Station and the right, title and interest of the State Government in relation to the Power Station, there shall be paid by the corporation, to the State Government, such amount and in such manner, as is specified in the Schedule.(2)The State Government may, after consultation with the Corporation, by notification, make suitable changes in the amount and the manner of its payment specified in the Schedule, and on publication of the notification in the Gazette, the Schedule shall stand amended accordingly.
