Section 7(3) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(3)Nothing in the foregoing sub-sections shall be deemed to require a licensee of an undertaking taken over, who has appointed an individual as his sole and accredited representative before the commencement of this Act, to make a fresh appointment after the commencement of this Act; and the said accredited representative shall be deemed for all purposes to be the accredited representative appointed under the foregoing sub-sections.
