Section 8(13) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(13)The claims mentioned in the foregoing sub-sections shall be preferred or certificate in respect there sent to the prescribed authority within four months from the appointed day:Provided that any period referred to in the proviso to sub-section (1) of Section 7 shall be excluded while computing the said period;Provided further that nothing in the foregoing sub-section shall be constructed to require any claims to be preferred or certificate to be issued in respect of any amount deducted by the State Government under clause (b) clause (c) or clause (d) of sub-section (6) of Section 7.
