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State of Telangana - Section

Section 6 in Telangana Electricity Duty Act, 1939

6. Recovery of duty.

- Any duty due under this Act which remains unpaid, shall be recoverable as an arrear of land revenue, or by deduction from amounts payable by the [State] [Substituted for the word 'Provincial' by the Adaptation Order, 1950.] Government to the licensee.