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

State of Tamilnadu - Subsection

Section 16(1) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(1)Every licensee shall within three months from the date on which an order under section 4, sub-section (1) is served on him, or such further time as may be allowed by the Government, prepare, and hand over to them a complete inventory of all the assets belonging to his undertaking and of its documents.