Section 9(2) in Karnataka Village Offices Abolition Act, 1961
(2)(i)As soon as may be after the commencement of the Karnataka Village Offices Abolition (Amendment) Act, 1967, the Deputy Commissioner shall determine in accordance with such of the provisions of sub--section (1) as may be applicable to any holder of a village office, the amount payable in respect of the office which has been abolished.(ii)A holder of a village office entitled to payment under sub--section (1) 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 amount payable under sub--section (1). On receipt of such application, the Deputy Commissioner shall furnish the data aforesaid to the applicant and he shall also before passing any order under clause (i), give the applicant reasonable opportunity of making his representation in regard thereto, in writing or orally.(iii)A copy of every order passed under clause (i) shall be communicated to the holder of the village office concerned.
