Section 21(1) in Telangana Electricity Reform Act, 1998
(1)No licensee or Generating Company shall at any time, without the previous consent in writing of the Commission, acquire by purchase or otherwise the licence or the undertaking of, or associate himself with, so far as the business of generating, transmitting distribution or supply of energy is concerned, any other licensee or person generating, transmitting, supplying or intending to generate, transmit or supply electricity:Provided that before granting the consent the Commission shall hear such person or authority as the Commission shall consider appropriate.
