Section 67 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
67. Amendment of IX of 1910.
- In the Electricity Act, 1910 (9 of 1910), in its application to the State of Gujarat, in Section 36, after sub-section (2) the following subsection shall be added, namely.-"(3) Notwithstanding anything to the contrary contained in sub-section (2) or any other provisions of this Act, appeal shall lie from the decision of the electrical inspector appointed by the State Government to the Gujarat Electricity Regulatory Commission referred to in Section 3 of the Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 (Gujarat 24 of 2003)."
