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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(2)Any claim against the amount payable which is not made to the Deputy Commissioner within the time aforesaid shall cease to be enforceable. The Deputy Commissioner, may however for sufficient cause permit a claim to be made beyond the period aforesaid.