Section 15(1)(d) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1)(d) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(d)after reinstating and making good the soil or pavement, or the sewer, drain or tunnel, broken or opened up, keep the same in good repair for three months and for any further period, not exceeding nine months, during which subsidence continues.

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State of Jammu-Kashmir - Subsection

Section 15(1)(d) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)