Section 22(1) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(1)No provision of the Electricity Act or of the Electricity Supply Act or of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alternation of Name) Act, 1196 (Tamil Nadu Act 28 of 1996).] [City Municipal Act, 1919 ([Tamil Nadu] [This Act has been re-named as Chennai City Municipal Corporation Act, 1919.] Act IV of 1919)], or of the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920); or of the Tamil Nadu District Boards Act, 1920 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1920), or of the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Village Panchayats Act, 1950 ([Tamil Nadu] [These words were substituted for the word ' 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act X of 1950), 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.
