Section 7(7) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(7)Where the licensee does not appoint an individual to act as his sole and accredited representative under subsection (1) or sub-section (4), the functions hereinafter assigned to the accredited representative shall be performed by the licensee; and all references in the rest of this Act to the accredited representative shall be construed as references to the licensee and any reference to a period of time to be reckoned from the date of appointment of the accredited representative shall, in such a case, be reckoned from the last date on which such accredited representative might have been appointed.
