Section 4(2) in The National Thermal Power Corporation Limited, The National Hydroelectric Power Corporation Limited and The North-Eastern Electric Power Corporation Limited (Acquisition and Transfer Of Power Transmission Systems) Act, 1993
(2)Unless otherwise expressly provided by this Act, all deeds, bonds, guarantees (other than guarantees given by the Government of India), agreements, powers of attorney, grants of legal representation and other instruments of whatever nature in relation to the power transmission system of each of the three companies, subsisting or having effect immediately before the appointed day, and to which each of the three companies is a party or which are in favour of any of the said companies shall be of as full force and effect against or in favour of the Corporation and may be enforced or acted upon as fully and effectually as if in the place of the concerned company, the Corporation had been a party thereto or as if they had been issued in favour of the Corporation.
