Section 11(7) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(7)In the case referred to in the Explanation to sub-section (4), that is to say, where no payment or deposit has been previously made, the Government shall pay to the licensee or deposit in the Bank the amount of compensation determined under clause (a) of sub-section (6), after deducting therefrom the amount's referred to in section 10, together with interest on the amount to be paid or deposited, at three per cent per annum from the date of expiry of four months from the vesting date.
