Section 26(1) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(1)Where any dispute arises in respect of any matter specified below, it shall be decided by the Commission in its capacity as an Arbitrator who shall determine-(a)whether any property belonging or any right, liability or obligation attaching to he company vests in the State Government or the Board ;(b)whether any assets forms part of the fixed asset of the company ;(c)whether any contract or hire purchase agreement or other contract has been entered into bona fide relating to the project.
