33. Provisions applicable to scheme prepared by State Government .-The provisions of sections 28 to 32 (both inclusive) shall, so far as may be, apply also in relation to a scheme prepared by a State Government for the generation, transmission or distribution of electricity.] [ Substituted by Act 115 of 1976, Section 19, for Sections 31 and 32 (w.r.e.f. 8.10.1976).]
