Section 3 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
3. Application.
(1)This Act shall apply to all the undertakings.(2)Any notice given under any of the provisions of the Electricity Act or the Electricity Supply Act to the licensee for the purchase of the undertaking and in pursuance of which the undertaking has not been purchased before the commencement of this Act the notice shall lapse and be of no effect.Explanation. - There shall be no obligation on the part of the State Government or the Board to purchase any undertaking in pursuance of any notice given as aforesaid, nor shall service of such notice be deemed to prevent the State Government from taking any proceeding de novo in respect of the undertaking under this Act.
