Section 18 in Telangana Abolition of Inams Act, 1955
18. Notice to persons interested in compensation.
(1)As soon as may be, after the date of vesting, the Collector shall-(a)publish copies of the notification under sub- section (3) of section 1 in the village chavdi, where the inam lands are situate and at such other place as he may direct;(b)cause public notice to be given at a convenient place in or near the inam requiring that claims of all persons interested in the compensation, or in any portion thereof, including the inamdar, the members of his family claiming any such portion, whether by way of a share or by way of maintenance or otherwise and creditors whose debts are secured by the mortgage of, or as charge on, the inam or any part thereof, other than lands and buildings which vest in the inamdar under clause (c) of sub-section (1) of section 4 or section 9 shall be made to him together with the nature and particulars of such claims in person or by agent at the time and place therein mentioned, such time not being earlier than sixty days from the date of publication of notice. Such notice shall also be published in the Official Gazette.(2)Any claim in respect of the compensation which is not made to the Collector within the time aforesaid shall cease to be enforceable except where the Collector for sufficient cause permits a claim to be made beyond the said period.
