Section 11(1) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(1)Where any dispute arises or is pending between the accredited representative and the State Government in respect of any of the matters specified below or such other matter as may be prescribed, it shall be determined by an arbitrator appointed by the State Government who shall be a District judge or a person who is a retired High Court Judge or a retired District Judge:-(a)the amount of the compensation payable in respect of the undertaking as a whole or any component part thereof;(b)whether any property, belonging, or any right, liability or obligation attaching, to the undertaking vests in the State Government;(c)whether any fixed assets form part of the undertaking;(d)whether any agreement to supply electricity entered into by the licensee, prior to the vesting date is of the nature referred to in the proviso to subsection (3) of section 6;(e)whether the State Government is entitled to deduct any sum under section 8 or section 9.
