Section 4(3) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(3)[ Where an order under sub-section (1) is made in respect of an undertaking of a licensee to whom notice has been served under section 6 of the Electricity Act prior to the making of such order, such notice shall lapse and be of no effect upon the making of such order.] [Sub-section (3) added by Gujarat No. 17 of 1969, dated 30th October 1969 (w.e.f. 01-08 1970).]
