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[Cites 0, Cited by 0] [Section 641(1)] [Section 641] [Entire Act]

State of Telangana - Subsection

Section 641(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)If not paid on demand the said expenses shall be recoverable by the Commissioner subject to the provisions of sub-section (2) of section 650 by distress and sale of the goods and chattels of the defaulter, as if the amount thereof were a property tax due by the said defaulter.