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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(a) in The Maharashtra Electricity (Special Powers) Act, 1946

(a)not to comply, except with the permission of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Govern with -
(i)the provisions of any contract, agreement or requisition (whet made before or after the [commencement of this Act in any area)] [These words and bracket were substituted for the words and bracket 'commencement of this Act)', by Bombay 2 of 1959, Section 6.] for the supply (other than the resumption of supply) or an increase in the supply, of electrical energy, to any person,
(ii)any requisition or the resumption of a supply to a consumer after a period of six months from the date of its discontinuance,
(iii)any requisition for the resumption of a supply made within six months of its discontinuance, where the requisitioning consumer was not himself the consumer of the supply at the time of its discontinuance: