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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in The Karnataka Certain Inams Abolition Act, 1977

(2)Any inamdar or other person interested may, within such time as may be prescribed or such further time as the Deputy Commissioner may, in his discretion allow, apply in writing to the Deputy Commissioner for a copy of the data on the basis of which he proposes to determine the total amount payable.