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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2) in The Tamil Nadu Electricity Supply Code, 2004

(2)In the case of a service connection remaining disconnected for six months or more, the consumer's installation will be tested, levised test report obtained and the testing charges collected from the consumer before the same is restored [Such revised test report shall be signed by the consumer or legal owner or legal occupant of the premises] [Inserted by Commission's Notification No. TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007).].