Section 3(1) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(1)This Act shall apply to all undertakings of licensees including under-takings in respect of which notice for compulsory purchase has been served under section 6 of the Electricity Act.[***] [Sub-section (2) and Explanation deleted by Gujarat No. 17 of 1969, dated 30th October 1969 (w.e.f. 01-08-1970).]
