Section 11(7) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(7)In the case referred to in Explanation to sub-section (3) and sub-section (4), that is to say, where no payment or deposit has been previously made, the Government shall pay to the licensee or deposit in the Bank the amount of compensation determined under clause (a) of sub-section (6), after deducting therefrom (a) the amounts referred to in section 10 and (b) the amount, if any, paid before the commencement of this Act, as or towards the compensation payable, together with interest on the amount to be paid or deposited, at three per cent per annum from the date of expiry of four months from the vesting date.
