LexSection 110 — Establishment of Appellate Tribunal.
The Electricity Act, 2003
The Central Government shall, by notification, establish an Appellate Tribunal to be known as the Appellate Tribunal for Electricity to hear appeals against the orders of the adjudicating officer or the Appropriate Commission 1 [under this Act or any other law for the time being in force].Open in Lexace · Ask the AI about this section