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State of Telangana - Section

Section 25 in Telangana Value Added Tax Act, 2005

25. Tax as an arrear of land revenue.

- If the tax assessed or penalty levied or interest payable under the Act, or any amount of tax including deferred tax which is treated as a loan extended by the Government to the dealer and any instalment thereof, are not paid by a dealer within the time specified therefor, the whole of the amount then remaining unpaid may be recovered as if it were an arrear of land revenue.