(1)Any person may forward to the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government through the [appropriate Secretary to Government] [Substituted for the words 'Secretary to Government, Transferred Departments,' by the Government of India (Adaptation of Indian Laws) Order, 1937.] so as to reach the Secretary within ninety days from the date of the publication of a notification under the provisions of sub-section (3) of Section 7, a petition claiming a right, title or interest in any property included in the list so published.
