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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(3)Where no choice has been intimated on behalf of the undertaking within the time allowed by sub-section (1), the Government shall declare the basis under which compensation will be paid for the undertaking and that basis shall be binding on the licensee as if the choice, had been duly made in accordance with the foregoing provisions.