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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(3) in Telangana Infectious Diseases Act, 1950

(3)Any expenses incurred under clause (b) of subsection (2) may be recovered by the local authority concerned from the occupier or owner, as the case may be, as if it were a tax due from him to the local authority.