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[Cites 0, Cited by 0] [Section 249(3)] [Section 249] [Entire Act]

State of Telangana - Subsection

Section 249(3)(ii) in Greater Hyderabad Municipal Corporation Act, 1955

(ii)may be seized by the police or by any officer duly authorised by the Commissioner in this behalf, and detained until the tax due, if any, has been paid.