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Pension’s Act, 1871 5. Claims to be made to Collector, Deputy Commissioner, or other authorized officer Any person having a claim relating to any such pension or grant may prefer such claim to the Collector of the District or Deputy Commissioner or other officer authorized in this behalf by the 11[appropriate Government], and such Collector, Deputy Commissioner or other officer shall dispose of such claim in accordance with such rules as the Chief Revenue Authority may, subject to the general control of the 11[appropriate Government], from time to time, prescribe in this behalf.    |
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