Section 17(1) in Kannan Devan Hills (Resumption of Lands) Act, 1971
(1)For the removal of doubts, it is hereby declared that nothing in this Act shall affect the right of the Kannan Devan Hills Produce Company Limited or any person authorised by it to enter upon any land, the possession of which has vested in the Government under sub-section (1) of section 3, for purposes connected with the transmission, supply or use of electrical energy including maintenance and repair of any electric supply line or any works connected therewith or the maintenance and repair of any telephonic communication lines or posts.
