Section 16A(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 Gujarat Land Tenures Abolition Laws (Amendment) Act, 1965 (Gujarat 23 of 1965), was not admitted by the Collector, such person shall also be entitled to make an application under sub-section (1).
