Section 13(2)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 13(2)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(c)every arbitrator to whom a reference is made under clause (b) shall have regard to any duties or obligations which the owner is under, and may require the operator to execute any temporary or other works so as to avoid, as far as possible, interference therewith;

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State of Jammu-Kashmir - Subsection

Section 13(2)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)