Section 18(1) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(1)No provision of the Electricity Act, the Electricity Supply Act or any other Act for the time being in force and of any rule made under any of these Acts or of any instrument including licence having effect, by virtue of any of these Acts or any rule made thereunder, shall, in so far as it is inconsistent with any of the provisions of this Act, have any effect.
