Section 15(2)(c) in The Haryana Electricity Reform Act, 1997

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2)(c) in The Haryana Electricity Reform Act, 1997

(c)where an objection is received from any local authority concerned, the Commission shall, if in its opinion that objection is insufficient, record in writing and communicate to such local authority its reasons for such opinion; and

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State of Haryana - Subsection

Section 15(2)(c) in The Haryana Electricity Reform Act, 1997