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State of Karnataka - Section

Section 17 in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

17. Deputy Commissioner to determine the amount.

(1)The Deputy Commissioner shall by order determine the amount payable to an inamdar under section 16.
(2)A copy of every order passed under sub-section (1) shall be furnished to the inamdar concerned.