Section 7A in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
7A. Application to the Tribunal.-
Any person disputing,-(i)the amount determinable and payable under section 5; or,(ii)as to which property, rights, liabilities and obligations of the companies vest in the Government under section 6; or(iii)the amount liable to be deducted under section 7;may within three months from the date of commencement of the Karnataka Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1995, apply to the Tribunal.Provided that the Tribunal may entertain such application after the period specified above if it is satisfied that the person making the application had sufficient cause for not making the application within that period.
