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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(6) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(6)Where any documents aforesaid have not been handed over by the licensee, the Government may cause such documents to be prepared after collecting the necessary particulars and the expenses incurred therefor shall be chargeable to the licensee.