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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(b) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(b)in cases where the compensation is payable under Basis C-
(i)the amount of all loans due from the licensee to the Government and arrears of interest, if any, thereon;
(ii)a portion of the amount of solatium bearing the same proportion to the total amount of solatium, as the amount of all loans due to the Government from the licensee on the vesting date bears-