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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

(1)No provision of the Electricity Act or of the Electricity Supply Act or of any rule made under any of those Acts or of any instrument having effect by virtue of any of those 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.