Section 2(7) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(7)"licensee" means a person licensed under Part 11 of the Electricity Act, to supply electrical energy or a person who has obtained sanction under section 28 of that Act to engage in the business of supplying electricity and, in relation to an undertaking which has vested in the State Government under section 1, the person, who was the licensee at the time the undertaking vested in the State Government or his successor-in-interest;
