Section 6 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
6. State Government or Corporation not to be liable for prior liabilities.
- No liability of the Board in relation to the Power Station incurred prior to the appointed day and no award, decree or order of any court, tribunal or other authority in relation to the Power Station passed after the appointed day in respect of any matter, claim or dispute which arose before that day, shall be enforceable against the Corporation.
