Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Telangana - Subsection Section 8(2) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954 (2)The choice of the basis of compensation once intimated to the Government shall not be open to revision except with their concurrence.
