Section 14(2) in Rajasthan Power Sector Reforms Act, 1999
(2)Any property, interest in property, rights and liabilities vesting in the State Government under sub-section (1) shall be revested by the State Government in the Corporation and generating company or companies, or distribution company or companies, in accordance with the transfer scheme so published alongwith such other property, interest in property, rights and liabilities of State Government as may be specified in such scheme, on such terms and conditions as may be agreed between the State Government and the Corporation or generating company or companies, or distribution company or companies, as the case may be.Explanation. - For the purposes of this part generating company or companies, shall mean the generating company or companies to be incorporated to implement the re-organisation of the Electricity Industry in the State and distribution company or companies, shall mean the distribution company or companies to be incorporated to implement the re-organisation of the Electricity industry in the State.
