Section 11(6) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(6)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (Act 14 of 1947), or in any other law for the time being in force, the transfer of the service of any employee from the State Government to the Board shall not entitle such employee to any compensation under this Act, or any other law for the time being in force, and no such claim shall be enforced by any court, tribunal or other authority.
