Section 8(4) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(4)Where in respect of an undertaking taken over, the accredited representative has intimated to the Government in writing 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 shall not be open to revision except with the concurrence of the Government.
