Section 23(8) in The U.P. Electricity Reforms Act, 1999
(8)All debts and obligations incurred, all contracts entered into and all matters and things done by, with or for the Board, including all securities and guarantees given on behalf of the Board before the appointed date for 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 concerned transferee and all suits or other legal proceedings instituted by or against the Board may be continued or instituted by or against the State Government, or the concerned transferee, as the case may be.
