Section 23(1) in The Haryana Electricity Reform Act, 1997
(1)On and with effect from the date on which a transfer scheme prepared by the State Government to give effect to the object and purposes of this Act, is published or such further date as may be prescribed by the State Government, (hereinafter referred to as the effective date), any property, interest in property, rights and liabilities which immediately before the effective date belong to the Board shall vest in the State Government on such terms as may be agreed between the State Government and the Board.
