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[Cites 0, Cited by 0] [Section 23(22)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(22)(a) in The Tamil Nadu Electricity Supply Code, 2004

(a)"accused person" shall mean and include the owner or occupier of the premises or his authorized agent or representative or any other person who is in occupation or possession or in charge of the premises at the relevant time of detection of theft of electricity or any other person who has been benefited by the theft of electricity.