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

State of Telangana - Subsection

Section 11(6)(b) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(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).