Section 10 in Gujarat Devasthan Inams Abolition Act, 1969
10. Method of awarding compensation to inamdar.
(1)Any inamdar entitled to compensation under section 9 shall within the prescribed period apply in writing to the Collector for determining the amount of compensation payable to him, under the said section.(2)On receipt of an application under sub-section (1) the Collector shall after making formal inquiry in the manner provided by the Code make in such form as may be prescribed an award determining the amount of compensation.
