Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(6)(a) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(a)Within one year from the date on which the compensation was estimated under sub-section (2), the Government shall determine the amount of compensation payable in respect of the undertaking and pay to the licensee or deposit in the Bank the balance left from the amount aforesaid after deducting therefrom (a) the amounts referred to in section 10, (b) the amount, if any, paid before the commencement of this Act, as or towards the compensation payable and (c) the payment or deposit previously made under sub-section (3) or sub-section (4), as the case may be.