Section 91(3) in The Jammu and Kashmir Electricity Act, 2010
(3)Notwithstanding anything contained in this section, where -(a)the transfer scheme involves the transfer of any property or rights to any person or undertaking not wholly owned by the Government, the scheme shall give effect to the transfer scheme only on fair value to be paid by the transferee to the Government;(b)a transaction of any description is effected in pursuance of a transfer scheme, it shall be binding on all parties including third parties and even if such persons or third parties have not consented to it.
