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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(8)(i) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005

(i)Consent letter of the transferor for transfer of connection in the name of transferee. In the absence of consent letter any one of the following documents in respect of premises- (a) proof of ownership of premises (b) in case of partition, partition deed. (c) registered deed (d) succession certificate.