14. Time within which secured Creditor may file claims.
(1)Every creditor, whose debt is secured by the mortgage of, or is a charge on any estate or tenure or part thereof vested in the State under Section 3 or [3A] [Inserted by Act 20 of 1954.] may, within six months of date of such vesting or the date on which such creditor is dispossessed under the provisions of clause (g) of Section 4, or within three months from the date of appointment of the Claims Officer, whichever date is later, notify in the prescribed manner his claim in writing to a Claims Officer to be appointed by the State Government for the purpose of determining the amount of debt legally and justly payable to each creditor in respect of his claim.Explanation I. - For the purpose of this section a zarpeshgi lease and satua patua lease or a lease executed in lieu of advances made or a dower debt of a widow in lieu of which she is in possession of an estate or tenure shall be deemed to be a debt secured by mortgage.Explanation II. - Different Claims Officers may be appointed for different areas.(2)[ The Claims Officer shall be either a Subordinate Judge or a Munsif, but if the claims notified under sub-section (1) exceeds ten thousand rupees, he shall be a Subordinate Judge.] [Substituted by Act 20 of 1954.](3)Every claim of the nature referred to in sub-section (1) which is not duly notified to the Claim Officers within the time and in the manner mentioned in the said sub-section shall be barred:Provided that, when proof is made to the Claims Officer that the claimant was prevented by any sufficient cause from complying with the provisions of the said sub-section, the Claims Officer may admit his claim within a further period of two months from the expiration of the said period of six months or three months as the case may be.
