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16C. Application for compensation.- (1) An application for payment of compensation under section 16A may be made to the Commissioner- (a) by the person who has sustained the injury; or (b) by any agent duly authorised by the person who has sustained the injury; or (c) where the person who has sustained the injury is a minor, by his guardian; or (d) where death has resulted out of the collapse of the house, by any dependant of the deceased or by any agent duly authorised by such dependant or, if such dependant is a minor, by his guardian. (2) Every application under sub-section (1) shall be in such form and shall contain such particulars as may be prescribed. (3) No application for compensation under this section shall be entertained unless it is made within six months of the collapse of the house: Provided that the Commissioner may, if he is satisfied that the applicant was prevented by sufficient cause from making the application within the aforesaid period of six months, entertain such application within a further period of six months. Explanation.-In this section, the expression "dependant" has the meaning assigned to it in clause (d) of section 2 of the Workmen's Compensation Act, 1923 (8 of 1923).    |
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