Section 61(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)Notwithstanding anything contained in this Act, the powers, rights and functions of the Central Commission, Regional Electricity Board, the Central Electricity Authority, the Central Government and authorities under the Central Government under the Indian Electricity Act, 1910 (No. 9 of 1910) or the Electricity (Supply) Act, 1948 (No. 54 of 1948) or rules framed thereunder shall remain unaffected and shall continue to be in force.
