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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(5) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(5)The remuneration of, and the expenditure incurred by, the accredited representative shall be and shall be deemed always to have been payable from the compensation deposited under this Act and shall have and shall be deemed always to have had priority over all other debts and liabilities.