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State of Telangana - Section

Section 13A in Telangana Prohibition Act, 1995

13A. Issue of show cause notice.

- No order of confiscation of any property shall be made under section 13 unless the person from whom the said property is seized, -
(a)is given a notice in writing informing him of the grounds on which it is proposed to confiscate such property; and
(b)is given an opportunity of making a representation in writing within such reasonable time as may be specified in the notice.