Section 7(3) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(3)Nothing in the foregoing sub-section shall be deemed to require a licensee of an undertaking taken over, who has appointed an individual as his sole and accredited representative, to make a fresh appointment after the commencement of this Act; and the said representative shall be deemed, for all purposes, to be the accredited representative appointed under the foregoing sub-sections.
