Section 148(3)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

State of Telangana - Subsection

Section 148(3)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)on receipt of a requisition under sub-sections (1) and (2) the Revenue Divisional Officer or the Deputy Commissioner shall issue a notice to the trustee or other person concerned,-

(i)requiring him to pay within fifteen days from the date of service thereof, the amount mentioned in the requisition and specified in the notice; and

(ii)stating that on default, such amount will be recovered as if it were an arrear of land revenue.

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State of Telangana - Subsection

Section 148(3)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987