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

State of Jammu-Kashmir - Subsection

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

(c)if the repairing authority fails to give notice in writing of its approval or disapproval to the licensee within one month, it shall be deemed to have approved of the works, section and plan, and the licensee, after giving not less than forty-eight hours notice in writing to the repairing authority, may proceed to carry out the works in accordance with the notice and the section and plan served under clause (a);