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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(2)(a) in The Jammu and Kashmir Electricity Act, 2010

(a)the cases and circumstances in which the consent in writing of the local authority, owner or occupier, as the case may be, shall be required for carrying out works;