Section 23(7) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(7)A transfer scheme may,-(a)define the property, interest in property, rights and liabilities to be transferred-(i)by specifying or describing the property, rights and liabilities in question;(ii)by referring to all the property, interest in property, rights and liabilities comprised in a specified part of the undertaking; or(iii)partly in the one way and partly in the other,(b)provide that any rights or liabilities specified or described in the scheme shall be enforceable by or against the first Transferee or the Second Transferee;(c)provide for restructring or re-organisation of the undertakings, including forming of subsidiaries, joint ventures, mergers and demergers;(d)impose on any licensee an obligation to enter into such written agreements with, or execute such other instruments in favour of, any other subsequent licensee as may be specified in the scheme; and(e)make such supplement incidental and consequential provisions as it is considered appropriate including provision specifying the order in which any transfer or transaction will he effective.
