Section 13(1) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(1)Where any dispute arises or is pending between the accredited representative and the Government in respect of any of the matters specified below or such other matter as may be prescribed, it shall be determined by an arbitrator appointed by the Government who shall be a District Judge or a person who is a retired High Court Judge or a retired District Judge:-(a)the amount of the compensation payable in respect of the undertaking as a whole or any component part thereof;(b)whether any property belonging or any right, liability or obligation attaching to the undertaking vests in the Government;(c)whether any fixed asset forms part of the undertaking;(d)whether any contract or hire-purchase agreement or other contract referred to in section 6 (2) (a) (ii) or (iii) has been entered into bona fide or not;(e)whether any agreement to supply electricity entered into by the licensee prior to the vesting date is of the nature referred to in section 6, sub-section (3) first proviso;(f)whether the Government are entitled to deduct any sum under section 9 or section 10.
