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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(e)the owner may, at any time before the operator is entitled to commence the alteration, serve upon the operator a statement in writing to the effect that he desires to execute the alteration himself and requires the operator to give such security for the payment of any expenses as may be agreed upon or in default of agreement, determined by arbitration;