Section 4(1)(b) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)"Aggrieved person" or "complainant" means and includes the following who have a grievance or a complaint as defined in (e) below :

(i)a consumer as defined under clause (15) of section 2 of the Act;

(ii)an applicant for a new electricity connection;

(iii)any association or group of consumers, where the consumers have common or similar interests; and

(iv)in case of death of a consumer, his legal heir (s) or representative(s).

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