Section 7(1) in The Punjab Electricity (Emergency Powers) Act, 1941
(1)During such period as the public electricity service is in the possession and control of the .[State] Government the [State Government shall have power to acquire and hold property, both movable and immovable, and to transfer any property held by it for and on behalf of the public electricity service and to contract and to do all other things necessary for the purposes of its efficient management.
