Section 3 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
3. Transfer to and vesting in the State Government of the undertaking of the company.
- On the appointed day the undertaking of the company and the light, title and interest of the company in relation to its undertaking shall, by virtue of this Act, be transferred to and vest in the State Government:Provided that nothing herein contained or contained in any other law for the time being in force or in the Memorandum or Articles of Association of the company shall preclude from transferring and vesting the undertaking of the company to the State Government.
