Section 148(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)(a)on receipt of a requisition under sub-sections (1) and (2) the Revenue Divisional Officer or the Deputy Commissioner shall issue a notice to the trustee or other person concerned,-(i)requiring him to pay within fifteen days from the date of service thereof, the amount mentioned in the requisition and specified in the notice; and(ii)stating that on default, such amount will be recovered as if it were an arrear of land revenue.(b)if, within the period of fifteen days aforesaid the amount demanded is not paid, the Revenue Divisional Officer or Deputy Commissioner shall proceed to recover the amount specified in the notice together with the charges of collection, as if it were an arrear of land revenue.
