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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Telangana - Subsection

Section 158(3) in Telangana District Boards Act, 1955

(3)Release of property on payment. - If at any time before the sale is completed, the person whose property has been so seized tenders the amount of all expenses incurred, and of toll payable, the property seized shall forthwith be released.