LexSection 12 — State Financial Corporations and State Electricity Boards.
The Andhra Pradesh and Mysore (Transfer of Territory) Act, 1968
As from the appointed day,— (a) the Financial Corporations constituted under the State Financial Corporations Act, 1951 (63 of 1951), for the States of Mysore and Andhra Pradesh, and (b) the State Electricity Boards constituted under the Electricity (Supply) Act, 1948 (54 of 1948), for the said States. shall be deemed to have been constituted for those States with their areas as altered by the provisions of section 3.Open in Lexace · Ask the AI about this section