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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3)(i) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(i)the book value of all completed works in benificial use pertaining to the undertaking and handed over to the Government (excluding works paid for by consumers) less depreciation calculated in accordance with Schedule II;