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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2)(d) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(d)In the case of shares issued after the 31st March 1946, their aggregate value shall be taken to be the amount actually paid in respect thereof (including the premium, if any), together with an additional sum by way of solatium, calculated at the rate of two per cent for every completed year preceding the vesting date on the amount so paid which was in existence during the whole of such year as shown in the licensee's book: