Section 5(7) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(7)The transfer and re-vesting of the Undertakings in the Transferees in terms of this Scheme shall take effect immediately on the First day of November 2010 for the purpose notwithstanding that the value of such Undertaking transferred have not been finally determined but have been determined only on provisional basis and is subject to updating, finalization and adjustments at a later date or in terms of clause 11. The Transferee shall continue to function as an agent of the Board till further orders of the State Government.
