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Guj. HC: Electricity Co. Doesn’t Require Landowner's Consent for Laying Overhead Transmission Lines - (10 Aug 2022)

CIVIL

Gujarat High Court has held that an electricity company does not require the consent of a private landowner to lay overhead high tension transmission lines and that at most, such landowner may claim compensation for any damage that may be sustained during the process.

Tags : GUJARAT HIGH COURT   TRANSMISSION LINES   COMPENSATION   ELECTRICITY COMPANY  

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