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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(6) in Telangana Value Added Tax Act, 2005

(6)Where any person to whom a notice under subsection (1) is sent, fails to pay to the authority prescribed the sum demanded or any part thereof as required in the said notice, such sum shall be recoverable from such person as if it were an arrear of land revenue due from him.