Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(2)The office of the Land Acquisition Officer (Ambala), the Legal Remembrancer and the Hindi Section, who have been allocated to HVPN, will be under the administrative control of HVPN and will continue, after the Effective Date, to provide services to the other entities. The costs and expenses of the aforesaid, including the salary of the Legal Remembrancer and his personal staff shall be shared equally between HPGC, HVPN, Discom-I and Discom-II, with effect from the Effective Date.