38. Recovery of amount through Municipal Commissioner.
(1)The addition in the general tax imposed under the preceding section shall be recovered by the Municipal Commissioner from the persons liable therefor in the same manner as the general taxes are recovered.(2)The provision of [section] [Substituted by the A.P.A.O. 1957.] 204 of the [Greater Hyderabad Municipal Corporation Act, 1955] [Adapted by G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.] (Act II of 1956) shall apply to any such addition as if it were part of the general tax levied under the said Act.Unclaimed Property
