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

State of Telangana - Subsection

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

(a)The amount of compensation as estimated under sub-section (2) and the amount of compensation as finally determined under sub-section (6) shall be intimated forthwith to the accredited representative and he shall within two weeks of such intimation or such further time as may be allowed by the Government, state in writing whether the amount as determined by the Government is agreed to by him acting on behalf of the licensee.