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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(1)(iii) in Telangana Housing Board Act, 1956

(iii)in such other manner as may be prescribed, order that person to pay the same together with such other amounts as may be due by him under the contract, agreement, lease, indemnity bond, damages or otherwise, within such time not less than thirty days as may be specified in the notice.