Section 6(2) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(2)Where the right, title and interest of the company in relation to its undertaking vest in the Board under sub-section (1), the Board shall on and from the date of such vesting, be deemed to have become the owner in relation to such undertaking and all the rights and liabilities of the State Government in relation to such undertaking shall, on and .from the date of such vesting, be deemed to have become the rights and liabilities, respectively of the Board.
