Section 27(b) in Madhya Pradesh Electricity Supply Code, 2013
(b)After the period of two years mentioned in sub-clause (a) above, this Agreement shall unless terminated as hereinafter provided be deemed to continue upon the same terms and conditions from year to year provided that after the period of years stated in sub-clause (a) above the Agreement shall be terminable by either party giving at least one months' notice in writing (expiring at the end of any calendar month) before the termination of such period.
