Section 5(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(b)Where a notice has been served on a local authority under clause (a), the local authority may. within 3 months after the service of the notice, and with the written consent of the Government, by notice in writing, require the licensee to sell, and thereupon the licensee shall sell, the undertaking to the local authority on payment of the value of all lands, buildings, works, materials and plant of the licensee suitable to and used by him for the purposes of the undertaking, other than a generating station declared by the licence not to form part of the undertaking for the purpose of purchase, such value to be. in case of difference or dispute, determined by arbitration ;
