Section 18A(3) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(3)Notwithstanding anything contained in the [Telangana Rent and Revenue Sales Act, 1839] [Adapted by G.O.Ms.No.46, Law(F) Department, dated 01.06.2016.], the Deputy Commercial Tax Officer in exercise of the powers conferred by sub-section (2) shall be subject to the control and superintendence of the Deputy Commissioner.]
