Section 9(2)(ii) in Karnataka Village Offices Abolition Act, 1961

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2)(ii) in Karnataka Village Offices Abolition Act, 1961

(ii)A holder of a village office entitled to payment under sub--section (1) may, within such time as may be prescribed or such further time as the Deputy Commissioner may in his discretion allow, apply in writing to the Deputy Commissioner for a copy of the data on the basis of which he proposes to determine the amount payable under sub--section (1). On receipt of such application, the Deputy Commissioner shall furnish the data aforesaid to the applicant and he shall also before passing any order under clause (i), give the applicant reasonable opportunity of making his representation in regard thereto, in writing or orally.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 9(2)(ii) in Karnataka Village Offices Abolition Act, 1961