Section 40(1) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
(1)As from the appointed day, the State Electricity Boards constituted under the Electricity (Supply) Act, 1948 (54 of 1948), for the States of Andhra Pradesh and Madras shall be deemed to have been constituted for those States with their areas as altered by the provisions of Part II of this Act.
