Section 16(4) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(4)The licensee shall not destroy any document relating to the undertaking and shall hand over to the Government on the vesting date all such documents in cases falling under section 6, sub-section (1) and in cases falling under section 6, sub-section (2), all such documents as are necessary for ascertaining the assets of the undertaking, the rights, liabilities and obligations attaching thereto or the terms of employment of the staff and for determining the compensation payable for the undertaking under this Act.
