Section 11(2) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(2)Within four months from the vesting date in the case of an undertaking which vests in the Government in pursuance of an order under section 4, subsection (1), and as soon as may be after the commencement of this Act in the case of an undertaking taken over, the Government shall estimate roughly the compensation payable to the licensee under this Act.
