Section 129 in The Jammu and Kashmir Electricity Act, 2010
129. Exemption of electric lines or electrical plants from attachment in certain cases.
- Where any electric lines or electrical plant, belonging to a licensee are placed in or upon a premises or land not being in the possession of the licensee such electric lines or electrical plant shall not be liable to be taken in execution under any process of any civil court or in any proceedings in insolvency against the person in whose possession the same may be.
