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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(2)Where the works to be executed consist of the laying or placing of any service-line, the licensee shall, not less than forty-eight hours before commencing the works, serve upon the telegraph authority a notice in writing of his intention to executive such works.