Section 17 in The Karnataka Certain Inams Abolition Act, 1977
17. Deputy Commissioner to determine total amount payable.
(1)The Deputy Commissioner shall, after giving the applicant a reasonable opportunity to make his representation in regard thereto in writing or orally, determine in accordance with such of the foregoing provisions as may be applicable, to the inam, the total amount payable in respect of the inam:Provided that no such determination shall be made by the Deputy Commissioner without the previous approval of the State Government or such officer as the State Government may appoint in this behalf.(2)Any inamdar or other person interested 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 total amount payable.(3)On receipt of such application, the Deputy Commissioner shall furnish the data aforesaid to the applicant.(4)A copy of every order passed under sub-section (1) shall be communicated to every inamdar concerned, and also to every applicant under sub-section (2).
