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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(b) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(b)six copies of the scaled map, as provided in Rule 11 of the Indian Electricity Rules, 1956 or as the Commission may direct, of the proposed area of transmission or supply and, in the case of supply, of the streets or roads to which the supply of energy is to made, which shall be so marked or coloured as to define any portion of such area and streets or roads which are under the administrative control of any local authority;