Section 13(2)(h) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2)(h) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(h)all expenses properly incurred by the owner in complying with a notice, served upon him by the operator under clause (0, may be recovered by him from the operator.

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State of Jammu-Kashmir - Subsection

Section 13(2)(h) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)