Section 41 in Telangana Mining Settlements Act, 1956
41. Imposition, assessment and collection of taxes, fees, etc.
- The taxes, fees and other imposts levied under this Act or any amount due to the Board under a contract, agreement, lease, auction, security, or indemnity bond, or any other money due to the Board under this Act or the rules or bye-laws made thereunder shall save as otherwise provided under this Act, be imposed, assessed and collected, so far as may be, in the manner provided for in [the Andhra Pradesh (Telangana Area) District Municipalities Act,1956] [This Act was repealed, except Chapter XIV, by Act No.6 of 1965.] and the rules made thereunder.
