Section 17(1) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
(1)No provision of the Electricity Act, the Electricity Supply Act, or any other Act for the time being in force or any rule made under any of those Acts or any instrument including licence having effect by virtue of any of those Act or any rule made thereunder, shall, in so far as it is inconsistent with any of provisions of this Act have any effect.
