Section 11(5) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(5)Nothing in sub-section (2) and sub-section (4) shall require the Government to estimate roughly the compensation payable to a licensee under this Act and deposit in the Bank three-fourths of the amount as so estimated after deducting therefrom the amounts referred to in section 10, in a case where, in respect of an undertaking taken over, the Government have, before the commencement of this Act, estimated roughly the compensation payable to the licensee and have deposited in the Bank three fourths of the amount as so estimated after deducting therefrom the amounts referred to in section 10; and the estimate and deposit made by the Government in any such case shall be deemed for all purposes to be an estimate and a deposit made under sub-section (2) and sub-section (4), respectively.
