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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(7) in The Tamil Nadu Electricity Supply Code, 2004

(7)If the consumers of disconnected services come forward for re-connection after 5 years in case of H.T. services and two years in case of LT services from the date of disconnection, the licensee shall treat them as new applicants and supply effected after recovering all charges applicable to a new service connection and all other arrears with BPSC.