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Citedby 2 docs
Nadiad Electric Co. Ltd. vs The Nadiad Borough Municipality, ... on 14 October, 1969
Nadiad Electric Co. Ltd vs Nadiad Borough Municipality & Anr on 12 December, 1979

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[Section 22A] [Complete Act]
Central Government Act
Section 22A(1) in The Indian Electricity Act, 1910
(1) The State Government may, if in its opinion it is necessary in the public interest so to do, direct any licensee to supply, in preference to any other consumer, energy required by any establishment which being in the opinion of the State Government an establishment used or intended to be used for maintaining supplies and services essential to the community, is notified by that Government in the Official Gazette in this behalf.