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Karnataka High Court: Get Power Sans Occupancy Certificate - (15 Sep 2017)

Karnataka High Court has upheld order of Karnataka Electricity Regulatory Commission (KERC) which had in 2015 struck down state's regulation requiring landlords or occupants to produce ‘occupancy certificates’ issued by local municipal authorities including BBMP to get electricity connection.

Tags : KARNATAKA HIGH COURT   OCCUPANCY CERTIFICATE  

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