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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2) in The Karnataka Certain Inams Abolition Act, 1977

(2)Every claim against the amount payable which is not made to the Deputy Commissioner within the time aforesaid shall cease to be enforceable, except in cases where the Deputy Commissioner, for sufficient cause permits a claim to be made beyond the period aforesaid.