Section 6(2) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(2)The market value of an undertaking for the purpose of sub-section (1) shall be deemed to be the value as determined in accordance with the provisions of sub-section (2) of section 7A of the Electricity Act:Provided that there shall be added to such value such percentage, if any, not exceeding twenty per centum of that value, as may be specified in the licence on account of compulsory acquisition.
