Section 5(4) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(4)On such transfer and re-vesting of the Undertakings in terms of subclauses (1) to (3) and except as otherwise provided, the respective Transferee, shall be responsible for all functions, contracts, rights, deeds, schemes, bonds, agreements and other instruments of whatever nature relating to the respective Undertakings transferred to it to which the Boatti was a party, subsisting or having effect on the date of the transfer, in the same manner as the Board was liable immediately before the date of the transfer, and the same shall be in force and effective against or in favour of the respective Transferee and may be enforced effectively as if the respective Transferee had been a party thereto instead of the Board.
