Section 3(2)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 3(2)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(b)where an objection is received from any local authority concerned, the Government shall, if in its opinion the objection is in sufficient, record in writing and communicate to such local authority its reasons for such opinion ;

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State of Jammu-Kashmir - Subsection

Section 3(2)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)