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State of Madhya Pradesh - Section

Section 4 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974

4. Notice for purchase of undertaking etc., under Electricity Act and Electricity Supply Act to lapse.

- On the commencement of this Act, all notices of purchase of undertakings, if any, given to the licensees under the Electricity Act or the Electricity Supply Act and subsisting prior to such commencement shall lapse and be of no effect and any obligation arising in pursuance of any such notices for the purposes of such undertakings shall cease to exist, anything contained to the contrary in the Electricity Act or the Electricity Supply Act notwithstanding.