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State of Gujarat - Act

Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969

GUJARAT
India

Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969

Act 17 of 1969

  • Published on 14 October 1969
  • Not commenced
  • [This is the version of this document from 14 October 1969.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969.It is hereby enacted in the Twentieth Year of the Republic of India, as follows:-* Received the Assent of the Governor on the 14th October, 1969 is hereby published for general information.

1. Short title.- This Act may be called the Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969.

2. Amendment of section 3 of Guj. 7 of 1969.- In the Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969 (Guj. 7 of 1969) thereinafter referred to as "the principal Act"), in section 3, sub-section (2) and the Explanation shall be deleted.

3. Amendment of section 4 of Guj. 7 of 1969.- In section 4 of the principal Act, after sub-section (2), the following sub-section (3) shall be added, namely:-

"(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.".