Section 7(4) in Telangana Victim Compensation Scheme, 2015
(4)Compensation received by the victim from the State In relation to the come in question, namely, insurance, ex-gratia and/or payment received under tills Scheme or G.Os. passed to this effect shall be considered as part of the compensation amount under this Scheme. The victim/claimant who has received compensation amount from collateral sources mentioned above shall be deemed to be compensated under tins Scheme and shall not be entitled to separate compensation under this Schema, if the eligible compensation amount exceeds the payments received by the victim from collateral sources mentioned above, the balance amount only shall be paid out of the Fund.
