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[Cites 0, Cited by 0] [Section 11(8)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(8)(b) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(b)Nothing in clause (a) shall require the Government to intimate to the accredited representative the amount of compensation as estimated and finally determined in a case where, in respect of an undertaking taken over, the Government have intimated to the accredited representative the amount of compensation as estimated and the amount of compensation as finally determined.