Section 6(3) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(3)In the case of all undertakings which vest in the State Government under this Act, the licence granted or the sanction given for the supply of electricity shall be deemed to have been terminated on the vesting date and all the rights, liabilities and obligations of the licensee under any agreement to supply electricity entered into before that date shall devolve on the State Government:Provided that where any such agreement is not in conformity with the rates and conditions of supply approved by the State Government and in force on the vesting date; the agreement shall be voidable at the option of the State Government.
