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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1)(a) in The Maharashtra Personal Inams Abolition Act, 1953

(a)within a period of twelve months from the appointed date, the inamdar shall apply in writing to the Collector stating the nature of his right or interest, the grounds of his claims and the amount of compensation claimed by him for the extinguishment of his right or interest;