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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2)(b) in The Indian Electricity Rules, 1956

(b)If the person referred to in sub-rule (1) disputes the supplier's estimated cost of alteration of the overhead line or even the responsibility to pay such cost, the dispute may be referred to the Inspector by either of the parties whereupon the same shall be decided by the Inspector.