Section 80(3)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000

[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(3)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000

(b)the regulation of supply of power generated at the projects referred to in clause (i) of sub-section (1) of section 79, to any Electricity Board or other authority in-charge of the distribution of power having regard to-

(i)any agreement entered into, or arrangement made covering the Government of the existing State of Uttar Pradesh and any other State or Union territory, and

(ii)the agreement or the order referred to in sub-section (2) of section 79;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 80(3)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000