Section 18 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
18. Claims to be made to the Commissioner.
- Every person having a claim with regard to any of the matters specified in the Schedule in relation to the mills before the appointed day, shall prefer such claim before the Commissioner within thirty days from the specified date:Provided that if the Commissioner is satisfied that the claimant was prevented by sufficient cause from preferring the claim within the period of thirty days, he may entertain the claim within a further period of thirty days and not thereafter.
