Section 37(1) in Telangana Electricity Reform Act, 1998
(1)Notwithstanding anything contained in the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996), any dispute arising between licensees shall be referred to the Commission. The Commission may proceed to act as arbitrator or nominate arbitrator or arbitrators to adjudicate and settle such dispute. The practice or procedure to be followed in connection with any such adjudication and settlement shall be such as may be prescribed by regulations.
