LexSection 121 — Power of Appellate Tribunal.
The Electricity Act, 2003
1 [ 121. Power of Appellate Tribunal. –The Appellate Tribunal may, after hearing the Appropriate Commission or other interested party, if any, from time to time, issue such orders, instructions or directions as it may deem fit, to any Appropriate Commission for the performance of its statutory functions under this Act.]Open in Lexace · Ask the AI about this section