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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3)(ii) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(ii)the book value of all works in progress handed over to the Government excluding works paid for by consumers or prospective consumers;