Section 144 in Telangana District Boards Act, 1955
144. Power to call for information.
- A Board or any officer authorised by it in this behalf may, by notice, call upon any inhabitant of the area subject to its authority to furnish within a reasonable time such information as may be necessary in order to ascertain-(a)whether such inhabitant is liable to pay any tax imposed under this Act, and(b)the amount at which he should be assessed.
