Section 23(6)(b) in Telangana Electricity Reform Act, 1998

[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

(b)define the property, interest in property, rights and liabilities to be allocated:-

(i)by specifying or describing the property, rights and liabilities in question;

(ii)by referring to all the property, interest in property, rights and liabilities comprised in a specified part of the transferor's undertaking; or

(iii)partly in the one way and partly in the other;

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