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

(d)where no requisition is served upon the operator under clause (b) within the time named, or where such a requisition has been served and the matter has been settled by agreement or determined by arbitration, the alteration may, upon payment or securing of any compensation accepted or determined by arbitration, be executed in accordance with the notice, section and plan and subject to such modifications as may have been determined by arbitration or agreed upon between the parties;

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State of Jammu-Kashmir - Subsection

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