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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(45) in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Solar PV Grid Interactive System based on Net Metering) Regulations, 2019" (hereinafter referred to as "Net Metering Regulations, 2019")

(45)"Third Party Owned" means a Solar Project owned by a Solar Project Developer that is installed on the roof or elevated structure or the Premises as defined in 1(31) above for which a commercial lease or revenue share agreement has been entered into by the Solar Project Developer with the owner;