Section 56(4)(d) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 56(4)(d) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(d)if the owner or occupier makes any alterations of, additions to, any electric wires, fittings, works or apparatus within such property as aforesaid, and does not notify the same to the licensee before the same are connected to the source of supply, with a view to their being examined and tested, but the licensee shall reconnect the supply, with all reasonable speed on the cessation of the act or default or both, as the case may be, which entitled him to discontinue it:

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State of Jammu-Kashmir - Subsection

Section 56(4)(d) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)