LexSection 167 — Exemption of electric lines or electrical plants from attachment in certain cases.
The Electricity Act, 2003
Where any electric lines or electrical plant, belonging to a licensee are placed in or upon any premises or land not being in the possession of the licensee, such electric lines or electrical plant shall not be liable to be taken in execution under any process of any civil court or in any proceedings in insolvency against the person in whose possession the same may be.Open in Lexace · Ask the AI about this section