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State of Andhra Pradesh - Section

Section 38 in Hyderabad City Police Act, 1348F

38. Recovery of amount through Municipal Commissioner

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 provisions of Section 204 of the Hyderabad Municipal Corporations Act II of 1956 shall apply to any such addition as if it were part of the general tax levied under the said Act.