Gujarat Electricity (Special Powers) Act, 1946

This Act was extended to that part of the State of Bombay to which immediately before the commencement of Bombay 2 of 1959, it did not extend (vide Bombay 2 of 1959, Section 2). For Statement of Objects and Reasons, see Bombay Government Gazette, 1946, Part V, page 122; for Proceedings in Assembly, see Bombay Legislative Assembly Debates, 1946, Vol. IX, and for Proceedings in Council, see Bombay Legislative Council Debates 1946, Vol. X. An Act [to make special provisions for controlling] [These words were substituted for the words, 'to provide for the continuance of the powers to control' by Bombay 41 of 1949, Section 2.] the supply, consumption, distribution and use of electrical energy in the [State of Bombay] [These words were substituted for the words, 'Province of Bombay' by Bombay 2 of 1959. Section 3.]; Whereas it is expedient [to make special provisions for controlling] [These words were substituted for the words, 'to provide for the continuance of the powers to control' by Bombay 41 of 1949, section 2.] the supply, consumption, distribution and use of electrical energy in the [State of Bombay] [These words were substituted for the words, 'Province of Bombay' by Bombay 2 of 1959. section 3.]; It is hereby enacted as follows:

Act number

Act 20 of 1946

Year

1946

Enacted on

30-09-1946

In force from

30 September 1946

Jurisdiction

Gujarat State Act

Subjects

Energy And Electricity

Read the full text of Gujarat Electricity (Special Powers) Act, 1946 section by section on LawLens.

Official source: India Code