Section 8 — Debt or liability not duty notified, to be barred.

Every debt or liability (other than debts due, or liabilities incurred, to Government) to which the taluqdár is subject, or with which his immoveable property or any part thereof is charged, and which is not duty notified to the Manager within the time and in hereinbefore mentioned, shall be barred: Provision for admission of claim within further period of nine months. —Provided that, when proof is made to the Manager that the claimant was unable to comply with the provisions of sections six and seven, the Manager may admit such claim within the further period of nine months from the expiration of the said period of three months.

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