Section 23(7) in Andhra Pradesh Electricity Reform Act, 1998
(7)All debts and obligations incurred, all contracts entered into and all natters and things engaged to be done by the Board, with the Board or for the Board, or the APTRANSCO or generating company or companies before a transfer scheme becomes effective shall, to the extent specified in the relevant transfer scheme, be deemed to have been incurred, entered into or done by the Board, with the Board or for the State Government or the transferee and all suits or other legal proceedings instituted by or against the Board or transferor, as the case may be, may be continued or instituted by or against the State Government or concerned transferee, as the case may be.
