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Kerala HC: Electricity Dues Of Previous Consumer Create First Charge On Property - (20 Oct 2022)

ELECTRICITY

Kerala High Court has observed that though the subsequent purchaser of a property is not liable to pay the dues owed to the Electricity Board by a previous owner; however, the dues from the previous consumer would create a first charge on the property in question.

Tags : KERALA HIGH COURT   ELECTRICITY   PROPERTY  

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