Section 21(1) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(1)No provision of the Electricity Act or of the Electricity Supply Act or of the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), or of the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964), or of the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962) or of any rule made under any of those Acts or of any instrument having effect by virtue of any of those Acts, or any rule made thereunder shall, in so far as it is inconsistent with any of the provisions of this Act, have any effect.
