Section 19 in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978
19. Claims to be made to be Commissioner.
Every person person having a claim against the Company shall prefer such claim before the Commissioner within thirty days from the specified [date] [ 1-12-1982 : Vide Notification No. dated 10-11-1982 Gazette of India, Extraordinary, Part I, S.2.]:Provided that if the Commissioner is satisfied that the claimant was prevented by sufficient cause from preferring the claim within the said period of thirty days, he may entertain the claim within a further period of thirty days and not thereafter.
