Section 42(2) in The Electricity (Supply) Act, 1948
(2)[ A Generating Company may, for the placing of wires, poles, wall-brackets, stays, apparatus and appliances for the transmission of electricity, or for the transmission of telegraphic or telephonic communications necessary for the proper co-ordination of the works of the Generating Company, exercise all or any of the powers which the Board may exercise under sub-section (1) and subject to the conditions referred to therein.] [Section 42 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 115 of 1976, Section 24 (w.r.e.f. 8.10.1976). ]
