Section 3 in The Textile Undertakings (Nationalisation) Claims Rules, 2001
3. Time limit for intimation.
- Every mortgagee of any property which was vested under the Act in the Central Government or in an existing Government (Company) as the case may be, and every person holding any charge, lien or other interest in, or in relation to, any such property, shall give intimation of such mortgage, charge, lien or other interest to the Commissioner within a period of thirty days from such date as may be specified by the Central Government under section 20 of the Act :Provided that if the Commissioner is satisfied that the mortgagee or the person holding any charge, lien or other interest was prevented by sufficient cause from giving the intimation within the said period of thirty days. he may, after recording reasons in writing, receive the intimation within a further period of thirty days but not thereafter.
