Preamble
Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969*
| [Gujarat Act No. 17 of 1969] | [14th October, 1969] |
An Act to amend the Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969.
It is hereby enacted in the Twentieth Year of the Republic of India, as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969.
Section 2. Amendment of section 3 of Guj. 7 of 1969
2. Amendment of section 3 of Guj. 7 of 1969.- In the Gujarat Electricity Supply Undertakings (Acquisition) (Amendment) Act, 1969 (Guj. 7 of 1969) thereinafter referred to as "the principal Act"), in section 3, sub-section (2) and the Explanation shall be deleted.
Section 3. Amendment of section 4 of Guj. 7 of 1969
3. Amendment of section 4 of Guj. 7 of 1969.- In section 4 of the principal Act, after sub-section (2), the following sub-section (3) shall be added, namely:-
"(3) Where an order under sub-section (1) is made in respect of an undertaking of a licensee to whom notice has been served under section 6 of the Electricity Act prior to the making of such order, such notice shall lapse and be of no effect upon the making of such order.".