Section 23(22)(c) in The Tamil Nadu Electricity Supply Code, 2004

[Cites 0, Cited by 0] [Section 23(22)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(22)(c) in The Tamil Nadu Electricity Supply Code, 2004

(c)"licensee or supplier" means and includes the licensee or supplier, as the case may be or his franchisee or his authorized agent or representative who alleges the occurrence of theft of electricity.]

(B)Theft of electric lines and materials. - Section 136 of the Act, which deals with theft of electric lines and materials, reads as follows: -

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State of Tamilnadu - Subsection

Section 23(22)(c) in The Tamil Nadu Electricity Supply Code, 2004