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State of Andhra Pradesh - Section

Section 49I in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

49I. Disputes relating to meters. - Notwithstanding anything contained in subsection (6) of Section 26 and the Schedule of this Act or any judgment or order of any Court, a Special Tribunal and a Special Court constituted under this Act shall have jurisdiction to decide any dispute relating to correctness or otherwise of any meter: