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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1)(d) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(d)if the owner disapproves of such works, section or plan or approves thereof subject to amendment, he may, within three weeks after the service of the notice under clause (a), serve a requisition upon the licensee demanding that any question in relation to the works or to compensation, or to the obligations of the owner to others in respect thereof, shall be determined by arbitration and thereupon the matter shall, unless settled by agreement, be determined by arbitration;