Section 506 in The Madurai City Municipal Corporation Act, 1971
506. Control over municipal electrical undertakings.
- The administration by the council of the corporation for the generation, transmission, supply or use of electrical energy shall be subject to such control as may be prescribed, not inconsistent with the Indian Electricity Act, 1910 (Central Act IX of 1910) and the Electricity (Supply) Act, 1948 (Central Act LIV of 1948) as in force for the time being, the rules made thereunder, and the terms of the licence granted under the first mentioned Act to the council of the corporation.Notes. - The Indian Electricity Act, 1910 (Central Act IX of 1910) and the Electricity (Supply) Act, 1948 (Central Act LIV of 1948) have been repealed and re-enacted as the Electricity Act, 2003 (Central Act 33 of 2003). Now the provisions of the Central Act 33 of 2003 will govern the licence, etc.Transitional and Transitory Provisions
