Section 23(7) in The Orissa Electricity Reform Act, 1995
(7)All debts and obligations incurred, all contracts into and all matters and things done by with or for the Board, or the Gridco or OHPC, 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 with 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, continued or instituted by or against the Board or transferor, as the case may be, continued or instituted by or against the State Government or the concerned transferee, as the case may be.
