Section 645 in Greater Hyderabad Municipal Corporation Act, 1955
645. Recovery of installments due under sections 641 and 643.
- Any installment payable under sub-section (3) of section 641 or section 643, which is not paid when the same becomes due may be recovered by the Commissioner by distress and sale of the goods and chattels of the person by whom it is due as if it were a property tax due by the said person.
