Section 29 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
29. Application of section 17 to aerial maintained by railways.
- The provisions of sub-sections (3) and (4) of section 17 and of the Explanation thereto shall apply in the case of any aerial line placed by any railway administration as defined in section 3 of the Indian Railways Act, 1890, as if the reference therein to the licensee were reference to the railway administration.
