Section 7(1) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(1)Every licensee may, within three months of the receipt of an order under section 4, sub-section (1), intimating the vesting date or, in the case of a undertaking taken over, within three months of the commencement of this act, appoint an individual who may be the managing agent or a director or an officer of the licensee or [any other individual] [These words were substituted for the words 'or any other person' by section 1 of the Tamil Nadu Electricity Undertakings (Acquisition) Amendment Act, 1957 (Tamil Nadu Act VI cfl957), deemed to have come into force on the 13th October 1954.] to act as his sole and accredited representative in connection with the handing over of the undertaking or the fixed assets, as the case may be, to the Government and performing on behalf of the licensee the functions hereinafter specified.
