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State of Karnataka - Section

Section 23 in Karnataka (Sandur Area) Inams Abolition Act, 1976

23. Deputy Commissioner to determine the amount.

(1)The Deputy Commissioner shall, by order determine the amount payable to an inamdar under sub-section (2) of section 22.
(2)A copy of every order passed under sub-section (1) shall be furnished to the inamdar concerned.