Section 16A(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1)Notwithstanding anything contained in the Gujarat Land Tenures Abolition Laws (Amendment) Act, 1965, the period for making an application for compensation under section 15 or 16 hereby extended upto the end of March, 1967 and accordingly any person claiming compensation under section 12, 13 or 16 may make an application therefor to the Collector before the end of March, 1967.
