Section 58(4)(b) in The Indian Electricity Act, 1910

[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(4)(b) in The Indian Electricity Act, 1910

(b)if required by the licensee so to do, pays to the licensee the cost of so much of any service-line as may be laid down or placed for the purposes of the supply upon the property in respect of which the requisition is made, and of so much of any service-line as it may be necessary for the said purposes to lay down or place beyond one hundred feet from the licensee's distributing main, although not on that property:

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Union of India - Subsection

Section 58(4)(b) in The Indian Electricity Act, 1910