Section 18A(2) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(2)Subject to the provisions of sub-section (3), all Deputy Commercial Tax Officers shall, for the purposes of recovery of any amount due under this Act, have the powers of the Mandal Revenue Officer under the [Telangana Rent and Revenue Sales Act, 1839 (Act VII of 1839).] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] for the sale of property distrained for any amount due under this Act.
