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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(b)if the repairing authority intimates to the licensee that it disapproves of such works, section or plan, or approves thereof subject to amendment, the licensee may, within one week or receiving such intimation, appeal to the Government, whose decision, after considering the reasons given by the repairing authority for its action, shall be final;