Section 5(d) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(d)where no purchase has been effected under clause (b) or clause (c) within such time as the Government may consider reasonable or where the whole of the area of supply is not included in the area for which a single local authority is constituted, the Government shall have the option of purchasing the undertaking and, if the Government elects to purchase, the licensee shall sell the undertaking to the Government upon terms and conditions similar to those set forth in clause (b);
