Section 15(2)(c) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2)(c) in The U.P. Electricity Reforms Act, 1999

(c)where an objection is received from any local authority, the Commission shall, if in its opinion the objection is insufficient, record reasons for such opinion and communicate it to such local authority;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 15(2)(c) in The U.P. Electricity Reforms Act, 1999