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[Section 29] [Complete Act]
Central Government Act
Section 29(4) in The Indian Electricity Act, 1910
(4) If no order is made within fourteen days after the receipt of an application for the same under sub- section (1) or sub- section (3), the order so applied for shall be deemed to have been refused, and every order, and every refusal to make an order, under sub- section (1) or sub- section (3), shall be subject to revision by the State Government.