Section 27(1) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
(1)For purpose of securing the prior approval in terms of section 17 of the Act, the Commission shall require the applicant to first publish the brief particulars of his application in two English dailies and two Tamil dailies circulating in the area to which the proposed acquisition relates. The Commission would consider all objections received within thirty days of the date of publication of the notice before granting or refusing the approval sought.
