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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(2) in Telangana Abolition of Inams Act, 1955

(2)Any claim in respect of the compensation which is not made to the Collector within the time aforesaid shall cease to be enforceable except where the Collector for sufficient cause permits a claim to be made beyond the said period.