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

State of Tamilnadu - Subsection

Section 5(3)(a) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(a)[ in case the licensee is a person licensed under Part II of the Electricity Act, at the rate often per cent on the value referred to in sub-clause (ii), at the rate of five per cent on the value referred to in sub-clause (iii) and at the rate specified in the licence in respect of compulsory purchase, or where no rate is specified in the licence, at fifteen per cent on the values referred to in sub-clauses (i) and (iv);] [This clause was substituted for the original clause (a) by section 4 of the Tamil Nadu Electricity undertakings (Acquisition) Amendment Act, 1957 (Tamil Nadu Act VI of 1957) deemed to have come into force on the 13th October 1954.]