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Union of India - Section

Section 74 in The Electricity (Supply) Act, 1948

74. Powers of entry .-Any [officer or other employee] [of the Board or of a Generating Company] [ Substituted by Act 115 of 1976, Section 29, for certain words (w.r.e.f. 8.10.1976).] generally or specially [authorised by the Board or by the Generating Company, as the case may be,] [Substituted by Act 115 of 1976, Section 29, for certain words (w.r.e.f. 8.10.1976). ] in this behalf may at any reasonable time after giving the owner or occupier reasonable notice enter upon any land or premises and there do such things as may be reasonably necessary for the purposes of lawfully using any transmission lines or main transmission lines, or of making any survey, examination or investigation preliminary or incidental to the exercise of powers or the performance of [duties by the Board or by the Generating Company, as the case may be,] [Substituted by Act 115 of 1976, Section 29, for certain words (w.r.e.f. 8.10.1976). ] under this Act.