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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(4)(a) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004

(a)The complainant had before making a complaint to the Electricity Ombudsman made a written representation to the forum of the licensee named in the complaint and either the forum had rejected the complaint or the complainant had not received any reply within a period of two months from the date of filing of the grievance or the complainant is not satisfied with the reply given to him by the forum. This shall, however, not be applicable to the complaints of common nature described under clause 17 (1);