Section 4 in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
4. Power of State Government to take over any undertaking.
(1)The State Government may, if in its opinion public interest so requires, by order in writing, declare in respect of the undertaking of any licensee that it shall vest in the State Government on the date specified therein, such date not being earlier than four months from the date of the declaration:Provided that the State Government may, from time to time, postpone such date, so however that the postponed date shall not be later than one year from the date originally fixed:Provided further that except with the previous approval of the Government of India, no such declaration shall be made in respect of any undertaking which has, with the consent of the Government of India, raised any loan or in respect of which a guarantee has been given by the Government of India and the loan or any part thereof is still outstanding or the guarantee is still in operation at the time of making such declaration.(2)Every order under sub-section (1) shall be served on the licensee in the prescribed manner and shall also be published in such manner as the State Government thinks fit.(3)[ Where an order under sub-section (1) is made in respect of an undertaking of a licensee to whom notice has been served under section 6 of the Electricity Act prior to the making of such order, such notice shall lapse and be of no effect upon the making of such order.] [Sub-section (3) added by Gujarat No. 17 of 1969, dated 30th October 1969 (w.e.f. 01-08 1970).]
