Section 3(2) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(2)Any notice given under section 7 aforesaid in respect of any undertaking, in pursuance of which notice the undertaking has not been taken over before the commencement of this Act, shall lapse and be of no effect; and save as otherwise provided in section 22, sub-section (1), of this Act, the Electricity Supply Act shall apply to the undertaking, to the same extent as it would have applied if the notice had not been served.Explanation. - There shall be no obligation on the part of the Government to purchase any undertaking in pursuance of any notice given as aforesaid; nor shall the service of such notice be deemed to prevent the Government from taking any proceeding de novo in respect of the undertaking under this Act.
