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[Cites 0, Cited by 3] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Electricity (Supply) Act, 1948

(2)Any expenses incurred by the Board under this section shall be recoverable by it from the licensee or person concerned as an arrear of land revenue, and for such purpose the Board shall be deemed to be a public officer within the meaning of section 5 of the Revenue Recovery Act, 1890 (1 of 1890).