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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(6)(a) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(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, and (b) the payment or deposit previously made under sub-section (3) or sub-section (4), as the case may be.