Section 11(4) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(4)In the case of any other licensee, the Government shall deposit in the Reserve Bank of India or any other Bank chosen by the Government for the purpose (which Reserve or other Bank is hereinafter referred to as the Bank) three fourths of the amount as estimated under sub-section (2), after deducting therefrom the amounts referred to in section 10.Explanation. - Where the amount to be deposited under this sub-section is equal to or less than the amount to be deducted therefrom as aforesaid, no deposit need be made under this sub-section.
