Section 7(3) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
(3)In the case of an undertaking which vests in the Government under this Act, the licensee granted to it under Part II of the Electricity Act shall be deemed to have been terminated on the vesting date and all the rights, liabilities and obligations of the licensee under any agreement to supply electricity entered into before that date shall devolve or shall be deemed to have been devolved on the Government:Provided that where any such agreement is not in conformity with the rates and conditions of supply approved by the Government and in force on the vesting date, the agreement shall be voidable at the option of the Government.
