Section 56(4)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(4)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(b)if required by the licensee so to do, pays to the licensee the cost of so much of any service line as may be laid down or placed for the purposes of the supply upon the property in respect of which the requisition is made, and of so much of any service-line as it may be necessary for the said purposes to lay down or place beyond one hundred feet from the licensee's distributing main, although not on that property :

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State of Jammu-Kashmir - Subsection

Section 56(4)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)