Section 7(5A) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(5A)[. In the case of a person who, before the date of the commencement of the Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1972 was deemed to be unauthorisedly occupying Government land and to have become liable to be summarily evicted therefrom by reason of the non-recovery from him of occupancy price and the cost of improvement, if any, under sub-section (5) before the end of September, 1971-(i)if such person pays the occupancy price and the cost of improvement, if any, or such price and cost, if any, are recovered from him [before the end of December, 1986] then, such person shall not be deemed to be or to have been unauthorisedly occupying Government land, and to be or to have become liable to be summarily evicted therefrom on the ground of non-payment by him or non-recovery from him of such price and cost before the end of September, 1971;(ii)if such person has been evicted from the land on the ground of non-recovery from him before the end of September, 1971 of occupancy price and cost of improvement, if any, the possession of the land shall, on the commencement of the aforesaid Act, be forthwith restored to him, subject to the provisions of clause (i), by the Collector suo-motu or on application made in that behalf by such person provided the possession of the land has not been handed over to the inamdar who is entitled to become an occupant under sub-section (6)].
