Section 52A(2) in Telangana Revenue Recovery Act, 1864
(2)Out of the proceeds of the dues pertaining to the bodies mentioned in item (ii) [and item (iii)] [Inserted by Act No.22 of 1997.] of sub-section (1) so recovered, ten per centum thereof shall be deducted towards the collection charges and the balance shall be paid by the Collector or other officer empowered by the Collector in that behalf, to the respective bodies.
