Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2)(c) in Andhra Pradesh Electricity Regulatory Commission (Standards of Performance) Regulations, 2000

(c)Under normal circumstances the time required for providing a new connection shall not exceed 120 days for HT and 180 days for EHT from the date of payment of estimated charges.