Section 5(1) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(1)Basis A. - (i) The compensation payable under this basis shall be an amount equal to twenty times the average net annual profit of the undertaking during a period of five consecutive account years immediately preceding the vesting date.Explanation. - For the purpose of this clause, the net annual profit shall be determined in the manner laid down in Part A or Part B, as the ease may be, of Schedule I.(ii)This basis shall not apply to an undertaking which has not been supplying electricity for five consecutive account years immediately preceding the vesting date.
