Section 2(44)(a) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 2(44)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(44)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)a person -

(i)licensed under Part II of the Indian Electricity Act, 1910 (Central Act IX of 1910) to supply electricity; or

(ii)who has obtained sanction under section 28 of that Act to engage in the business of supplying electricity;