Section 11(2) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (Central Act 14 of 1947) or in any other law for the time being in force, the transfer of the services of any officer or other employee of the company by virtue of this Act shall not entitle any such officer or other employee to any compensation under this Act or other law and no such claim shall be entertained by any court, tribunal or other authority.
