Section 4(2) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
(2)If on the appointed day, any suit, appeal or other proceeding of whatsoever nature in relation to any property or asset which has vested in the State Government under section 3, instituted or preferred by or against the Board in relation to the Power Station, is pending, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the transfer of the Power Station or of anything contained in this Act but the suit, appeal or other Proceeding may be continued, prosecuted or enforced by or against the State Government or, where the Power Station vests in the Corporation, under section 5, by or against the Corporation, subject to the provisions of section 6.
