Section 3(o) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(o)"Properly" means all assets includes power systems, plant, machinery, land, building, offices, stores furnitures, fixtures, vehicles, residential quarters and guest houses and amenities and installations pertaining and attached thereto and other movable an immovable assets, cash in hand, cash at bank, investments, book debts-corporeal and incorporeal, tangible and intangible assets, benefits, licenses, consents, authorities, registrations, patents, trade marks and powers of every kind, nature and description whatsoever, privileges, liberties, easements, advantages, benefits and approvals, contracts, deeds, schemes, bonds, agreements and other instruments and interest of whatever nature and wherever, situate;
