Section 6(4) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(4)In respect of any undertaking to which section 4 applies or any undertaking taken over it shall be, and shall be deemed always to have been, lawful for the Government, after removing any obstruction that may be or might have been offered, to take possession of the entire undertaking or, as the case may be, of the fixed assets and of all documents relating to the undertaking which the Government may require, or required, for carrying it on.
