Section 3(2) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(2)If the assets of the Undertaking under sub-clause (1) are subject to any security documents or arrangements in favour of third parties for any financial assistance or obligation taken by the Board and the liabilities in respect thereof have been classified in different Undertakings, the State Government, may by order, to be issued for the purpose, provide for the apportionment of the liabilities secured by such properties, assets and rights between the different Undertakings and upon such apportionment, the security shall stand apportioned to the Undertakings to the extent of the apportioned liabilities only.
