Section 11(6) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(6)(a)Within one year from the date on which the compensation was estimated under sub-section (2), the Government shall determine the amount of compensation payable in respect of the undertaking and pay to the licensee or deposit in the Bank the balance left from the amount aforesaid after deducting therefrom (a) the amounts referred to in section 10, (b) the amount, if any, paid before the commencement of this Act, as or towards the compensation payable and (c) the payment or deposit previously made under sub-section (3) or sub-section (4), as the case may be.(b)Nothing in clause (a) shall require the Government to determine the amount of compensation payable in respect of the undertaking and to deposit in a Bank in a case where, in respect of an undertaking taken over, the Government have, before the commencement of this Act, determined the amount of compensation payable in respect of the undertaking and have deposited in the Bank the balance left from the amount aforesaid after deducting therefrom the amount referred to in section 10 and the deposit previously made under sub-section (4), and the determination and the deposit shall in such a case be deemed to have been made under clause (a).(c)Where the accredited representative claims or, in the case of an undertaking taken over has claimed, that compensation is or was due to the licensee over and above that as determined or deemed to have been determined by the Government under clause (a), the amount, if any, to which it is finally decided in pursuance of this Act that the licensee is entitled, shall be paid to the licensee or deposited in the Bank, as the case may be, within one month from the date on which such final decision is arrived at.(d)All amounts liable to be paid or deposited in pursuance of clause (a) or clause (c) shall bear interest at three per cent per annum from the date of expiry of four months from the vesting date.
