Section 16C(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)Where an application for compensation made by any person before the commencement of the Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1969 (Gujarat 8 of 1969) was not admitted by the Collector, such person shall also be entitled to make an application under sub-section (1).
