Section 2(3) in The Electricity (Supply) (Orissa Amendment) Act, 1981
(3)All such agreements, undertakings, commitments or concessions as are referred to in Sub-section (1) shall, in so far as they ate inconsistent with the provisions of Sub-sections (1) and (2) and to the extent of the tariffs fixed or the provisions made therein for such fixation, be void and shall be deemed always to have been void."
