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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(j) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(j)'licensee' means a person licensed under Part II of the Electricity Act to supply electricity energy, or a person who has obtained sanction under section 28 of that Act to engage in the business of supplying electricity and in relation to an undertaking taken over or an undertaking which has vested in the Government under section 4 the person, who was the licensee at the time the undertaking was taken over or vested in the Government, as the case may be, and includes the successor-in-interest of any such person;