Section 8 in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
8. Choice of basis of compensation.
(1)Within one month of his appointment, or such further time as may be granted by the Government, the accredited representative shall intimate to the Government in writing which basis of compensation, A, B or C, shall be adopted in respect of the undertaking.(2)The choice of the basis of compensation once intimated to the Government shall not be open to revision except with their concurrence.(3)Where no choice has been intimated on behalf of the undertaking within the time allowed by sub-section (1), the Government shall declare the basis under which compensation will be paid for the undertaking and that basis shall be binding on the licensee as if the choice, had been duly made in accordance with the foregoing provisions.(4)Where in respect of an undertaking taken over, the accredited representative has intimated to the Government which basis of compensation, A, B or C, should be adopted in respect of the undertaking, such intimation shall be deemed to have been made under this section and is hereby declared not open to revision except with the concurrence of the Government.
