Section 7(2) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(2)Where the licensee is a company registered under the Indian [Companies Act, 1913 (Central Act VII of 1913)] [See now the Companies Act, 1956 (Central Act 1 of 1956).] the appointment of the accredited representative shall be made by the shareholders of the company at a meeting specially convened for the purpose.
