Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(5) in The Tamil Nadu Electricity Supply Code, 2004

(5)The Commission may approve the changes with or without modification as it may deem fit and cause the publication of the same in such manner as may be necessary.[Appendix] [Inserted by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007).]Form 1[Refer to regulation 5(7)]ToThe Designated Engineer,I, ....................(S/o)/(D/o)/(W/o)...............aged....... Years, am residing at (Full Address & Phone No.) .............................................................The premises bearing Door No.............................. Name of Street ..............................................Village/Town.................... Taluk with Service Connection ..................... No................. Tariff ......................Distribution in the name of.......................S/o. .........................is in my possession.