Section 19(2)(c) in The U.P. Electricity Reforms Act, 1999

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2)(c) in The U.P. Electricity Reforms Act, 1999

(c)in the case of an application proposing amendments in an area of transmission or supply comprising the whole or any part of any cantonment, aerodrome, fortress, arsenal, or camp or of any building or place in the occupation of the Central Government, for defence purposes, the Commission shall not make any alteration or amendment except with the consent of the Central Government.

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State of Uttar Pradesh - Subsection

Section 19(2)(c) in The U.P. Electricity Reforms Act, 1999