Section 6(4) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(4)In respect of any undertaking to which section 4 applies it shall be lawful for the State Government after removing any obstruction that may be or might have been offered to take possession of the entire undertaking or, as the case may be, of the fixed assets and of all documents relating to the undertaking which the State Government may require, for carrying it on.
