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[Cites 0, Cited by 23] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Indian Telegraph Act, 1885

(3)A District Magistrate receiving an application under sub-section (2) may, in his discretion, reject the same or make an order, absolutely or subject to conditions, for the removal of the telegraph line or post to any other part of the property or to a higher or lower level or for the alteration of its form; and the order so made shall be final.Provisions applicable to all property