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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(5) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

(5)Any amount ordered by the Tribunal to be deducted from the amount under subsection (4) shall be a first charge on the amount payable to the company and shall have priority over the claims of any person in respect of the amount payable to the company.