Section 11(11) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(11)Where in respect of an undertaking taken over, the Government have appointed a Special Officer for the purpose stated in sub-section (9), such appointment shall be deemed to have been validly made and confirmed. Every Special Officer so appointed is hereby declared to have and to have always had the jurisdiction, powers and duties conferred and laid on the Special Officer by sub-sections (9) and (10). Applications presented to such Special Officer, and judgments and orders pronounced by him, and action taken by him or by others under his direction or in the course or for the purpose of or in relation to applications presented to him, if they would have been validly presented, pronounced, or taken had sub-sections (9) and (10) been in force when they were presented, pronounced or taken, shall be deemed to have been validly presented, pronounced or taken.
