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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(7)(i) in The Works of Licensees Rules, 2006

(i)he may, at least ten days before the operator desiring to make the alteration of pipes or wires is entitled to commence the alteration, serve upon the operator a statement in writing to the effect that he desires to execute the alteration himself and requires the operator to give such security for the repayment of any expenses as may be agreed upon or, in default of agreement, determined by the Appropriate Commission;