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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(1)(e) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(e)the amount, if any equivalent to the loss sustained by the Government by reason of any property or rights belonging to the undertaking not having been handed over to the Government, the amount of such loss being deemed to be-
(i)in cases where compensation is payable under Basis A or Basis B, the market value on the vesting date of such property or rights, together with any income which might have been realised by the Government if the property or rights had been handed over on the vesting date; and
(ii)in cases where compensation is payable under Basis C, the amount by which the market value of such property or rights exceeds the compensation payable therefor under this Act, together with any income which might have been realised by the Government if the property or rights had been handed over on the vesting date.