Section 11(11) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(11)Where, in respect of an undertaking taken over, the Government have appointed a Special Officer for the purposes stated in sub-section (9), such appointment is hereby declared to have been validly made and is confirmed. The Special Officer so appointed is hereby declared to have and to have always had the jurisdiction, powers and duties conferred and laid on the Special Officer by sub-sections (9) and (10). Applications presented to such Special Officer and judgements and orders pronounced by him, and action taken by him or by others under his direction or in the course or for the purpose of or in relation to application presented to him, if they would have been validly presented, pronounced or taken had sub-sections (9) and (10) been in force when they were presented, pronounced, or taken, are hereby declared to have been validly presented pronounced or taken.
