Section 22 in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
22. Effect of other laws.
(1)No provision of the Electricity Act or of the Electricity Supply Act or of [the Telangana Municipalities Act, 1965 (Act 6 of 1965)] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (F2) Department, dated 29.10.2015.] 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 have or shall be deemed to have any effect in so far as it is inconsistent with any of the provisions of this Act.(2)Save as otherwise provided in this Act, the provisions of this Act shall be and shall always be deemed to have been in addition to, and not in derogation of the Electricity Act and the Electricity Supply Act.
