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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(c) in Telangana Motor Vehicles Taxation Act, 1963

(c)by the seizure under section 8, may, within a period of thirty days from the date of communication to him of the order of levy or the date of seizure, as the case may be, appeal to such authority in the manner and on payment of such fees, as may be prescribed.]