Section 23(4) in The Orissa Electricity Reform Act, 1995
(4)Notwithstanding anything in this Section, where -(a)the transfer scheme involves transfer of any property or rights to any person or undertaking not wholly owned by the State Government, the scheme shall give effect to the transfer only for fair value to be paid by the transfer to the State Government; and(b)a transaction of any description is effected in pursuance of a transfer scheme, it shall be binding on all persons including third parties, even if, such persons or third parties have not consented to it.
