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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(1)(c) in Kerala Electricity Supply Code, 2005

(c)A Licensee or any other person authorised as aforesaid may also, in pursuance of a special order in this behalf made by an Executive Magistrate and after giving not less than 24 hours notice in writing to the occupier, enter any premises or land referred to above for any of the purposes mentioned therein.