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State of Tamilnadu - Section

Section 17 in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

17. Power of entry.

- Any officer or servant of the Government authorized by the Government in this behalf by general or special order may, at any time, after giving the licensee reasonable notice, enter upon any land or premises in his possession and make any survey, examination, or investigation preliminary or incidental to the purposes of this Act.