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

Union of India - Subsection

Section 4B(3) in The Cable Television Networks (Regulation) Act, 1995

(3)The facility of right of way under this section for laying underground cables, and erecting posts, shall be available to all cable operators subject to the obligation of reinstatement or restoration of the property or payment of reinstatement or restoration charges in respect thereof at the option of the public authority.