Section 24 in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
24. Saving and validation.
- Orders made, decisions or directions given, notifications issued, proceedings taken and acts or things done, in relation to any undertaking taken over by the Government before the commencement of this Act, if they would have been validly made, given, issued, taken or done, had the 1949 Act and the rules made thereunder been in force on the date on which the said orders, decisions or directions, notifications, proceedings, acts or things, were made, given or issued, taken or done, shall be deemed to have been validly made, given, issued, taken or done, as the case may be, except to the extent to which the said orders, decisions, directions, notifications, proceedings, acts or things are repugnant to the provisions of this Act.
