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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(2)(b) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(b)All the assets specified in clause (a) (i) shall vest or shall be deemed to have vested in the Government free from any debts, mortgages or similar obligations of the licensee or attaching to the undertaking: