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[Cites 0, Cited by 0] [Section 249(5)] [Section 249] [Entire Act]

State of Telangana - Subsection

Section 249(5)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)to be sold and the proceeds of the sale, after deducting therefrom the said tax and costs (together with the costs of sale) to be paid to any person who within six months from the date of such sale, establishes to the satisfaction of the Commissioner, his claim to such proceeds.