Section 11(3) in Andhra Pradesh Electricity Reform Act, 1998
(3)Notwithstanding the provisions, of section 52 of the Indian Electricity Act, 1910 (Central Act IX of 1910) or the provisions of section 3(1)(ii) and section 76 of the Electricity (supply) Act, 1948, (Central Act 54 of 1948) the Commission shall have the power to act as arbitrator or nominate arbitrator or arbitrators to adjudicate and settle the disputes arising between the licenses in accordance with the regulations to be prescribed and this shall be a condition precedent of the grant of licences.PART-IV POWERS OF THE STATE GOVERNMENT
