Section 2(a) in Tamil Nadu Revision of Tariff Rates on Supply of Electrical Energy Act, 1978
(a)"Statutory order" means the order for the levy of revised tariffs and the conditions of supply of electrical energy by the Tamil Nadu Electricity Board made under section 3 of the Tamil Nadu Essential Articles Control and Requisitioning (Temporary Powers) Act, 1949 (Tamil Nadu Act XXIX of 1949) and published in Notification No. II(2)/PWE/4329(e)/74 in Part II Section 2 of the Tamil Nadu Government Gazette (Extraordinary), dated the 9th October, 1974 and includes any amendment made to the said order for the time being in force;
