All pensions or grants by Government of money or land-revenue shall be paid by the Collector or the Deputy Commissioner or other authorized officer, subject to such rules as may, from time to time, be prescribed by the Chief Controlling Revenue-authority. STATE AMENDMENT Karnataka Amendment of section 8.-- In section 8, for the words “All pensions or grants” the words “Save as otherwise provided in any law or any rule regulating grant and payment of pension to persons appointed to public services and posts in connection with the affairs of the State, all pensions or grants, shall be substituted and for the words “Chief Controlling Revenue Authority” the words “appropriate government” shall be substituted; [ Vide Karnataka Act 23 of 1979, s. 4]Open in Lexace · Ask the AI about this section
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