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State of Telangana - Section

Section 280 in Greater Hyderabad Municipal Corporation Act, 1955

280. Powers of persons authorised to collect and refund Octroi.

- Every person authorised under section 279 to collect or to refund Octroi shall have in respect of its collection or refund such powers and privileges and be subject to such liabilities in respect of anything done by him or for the purpose of collecting or refunding Octroi as may from time to time, be prescribed and in respect of the confiscation of goods in connection therewith such powers as are conferred by the foregoing provisions of this Act in respect of distress of movable property or vehicles, boats and animals.