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[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

State of Telangana - Subsection

Section 148(3)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(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.