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State of Telangana - Section

Section 17 in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

17. Power of entry.

- Any officer or servant of the Government authorised by the Government in this behalf by general or special order may, at any time, after giving the licensee reasonable notice, enter upon any land or premises in his possession and make any survey, examination or investigation preliminary or incidental to the purposes of this Act.