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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(2)The allocation and/or demarcation shall be such that each owner and/or occupant, as the case may be, is allowed free and unhindered access to and utilisation of the areas or portions allocated to or demarcated for it.