Section 22(1) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(1)No provision of the Electricity Act or of the Electricity Supply Act or of [the Telangana Municipalities Act, 1965 (Act 6 of 1965)] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (F2) Department, dated 29.10.2015.] or of any rule made under any of those Acts or of any instrument having effect by virtue of any of those Acts or any rule made thereunder shall have or shall be deemed to have any effect in so far as it is inconsistent with any of the provisions of this Act.
