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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(a)not less than one month before commencing by alteration, the licensee or other person desiring to make the same (hereinafter in this section referred to as "the operator") shall serve upon the person for the time being entitled to the pipe, wire, electric supply-lines, or works, as the case may be, (hereinafter in this section referred to as "the owner"), a notice in writing describing the proposed alteration, together with a section and plan thereof on a scale sufficiently large to show clearly the details of the proposed works and not in any case smaller than one inch to eight feet vertically and sixteen inches to the mile horizontally, and intimating the time when it is to be commenced, and shall subsequently give such further information in relation thereto as the owner may desired ;