Section 25B(3) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(3)If the Collector suo motu or on an application made to him by any person has reason to believe that in respect of any land, the inamdar has failed to pay the amount payable by him under sub-section (1), he shall hold a summary inquiry in the manner provided in the Code and if he finds that the inamdar has failed to pay the amount, shall determine the amount to be recovered from the inamdar under sub-section (2). The amount so determined shall thereupon be recovered accordingly.
