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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(ii) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962

(ii)after giving not less than seven clear day's notice in writing to the consumer, cut off supply of energy to the consumer; and the licensee or the person supplying energy free of charge may, for that purpose, exercise the power conferred on a licensee by sub-section (1) of section 24 of the Indian Electricity Act, 1910 (Central Act IX of 1910) for the recovery of any charge or sum due in respect of energy supplied by him.