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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(6)(c) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(c)Where the accredited representative claims or in the case of an undertaking taken over has claimed that compensation is or was due to the licensed over and above that is determined or deemed to have determined by the Government under clause (a), the amount, if any, to which it is finally decided in pursuance of this Act that the licensee is entitled, shall be paid to the licensee or deposited in the Bank, as the case may be, within one month from the date on which such final decision is arrived at.