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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Telangana - Subsection

Section 25(1) in Telangana Town-Planning Act, 1920

(1)The betterment contribution shall be a first charge on the property on which it is due, subject to the prior payment of land revenue, if any, due to the Government thereon, and shall be paid in half-yearly installments of one-half of the amount fixed for the year.