Section 8(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)Thereupon the Collector shall hold a formal inquiry as provided in the Code and shall determine the amount of the claims, if any, of the holders of incumbrances who may have notified their claims under sub-section (1):Provided that where any such claim involves a question of law rcgarding-(a)the validity of the claim,(b)the amount due in respect of such claim,(c)the right of a holder of incumbrance to such claim, or(d)where there are two or more such holders, the order of priority of such claim the provisions of sub-section (4) and (5) of section 15 shall mutatis mutandis apply to the determination of such question and the claim.
