Section 12 in Telangana Motor Vehicles Taxation Act, 1963
12. [ Appeal. [Substituted by Act No.11 of 2010.]
-Any person aggrieved-(a)by an order of levy of additional tax imposed under section 3-A;(b)by an order of levy under section 6; or(c)by the seizure under section 8, may, within a period of thirty days from the date of communication to him of the order of levy or the date of seizure, as the case may be, appeal to such authority in the manner and on payment of such fees, as may be prescribed.]
