Section 14(1) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
(1)Where any inami or special tenure land (being the property of a public trusts), is eligible for the concession in the matter of payment of land revenue under sub-section (2) of Section 4, the trustees of such land shall make an application to the Collector in Form VII within a period of six months from the commencement of these rules or such further reasonable time which the Collector may allow for obtaining a certificate evidencing eligibility to such concession in For VIII.
