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[Cites 0, Cited by 3] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Indian Electricity Act, 1910

(2)Where any difference of dispute arises as to whether a place is or is not one in which one hundred or more persons are likely ordinarily to be assembled, the matter shall be referred to the State Government, and the decision of the [State Government] [Substituted by A.O. 1950, for " Provincial Government" . ] thereon shall be final.