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[Cites 0, Cited by 11] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(5) in The Cable Television Networks (Regulation) Act, 1995

(5)The Central Government may lay down appropriate guidelines to enable the State Governments to put in place an appropriate mechanism for speedy clearance of requests from cable operators for laying cables or erecting posts on any property vested in, or under the control or management of, any public authority and for settlement of disputes, including refusal of permission by the public authority.