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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(b) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(b)in cases where the compensation is payable under Basis C -
(i)the amount of all loans due from the licensee to the Government [and the Board] [Inserted by section 3(ii) of the Tamil Nadu Electricity Supply Undertakings Acquisition) Amendment Act, 1969 (Tamil Nadu Act 11 of 1969), which was deemed to have come into force on the 1st July 1957.] and arrears of interest, if any, thereon;
(ii)a portion of the amount of solatium bearing the same proportion to the total amount of solatium, as the amount of all loans due to the Government [and the Board] [These Words there inserted by section 3(H) of the Tamil Nadu Electricity Supply Undertakings Acquisition) Amendment Act, 1969 (Tamil Nadu Act 11 of 1969), which was deemed to have come into force on the 1st July 1957.] from the licensee on the vesting date bears to the aggregate of -