Section 19(5) in Gujarat Devasthan Inams Abolition Act, 1969
(5)Where no such application is made by the inamdar, the inferior holder or, as the case may be the authorised holder within the period prescribed under sub-section (2), the action so token or the thing so done shall, on the expiry of such period, be deemed to be void and the tenant affected by such action or thing shall, on an application made to the Collector in that behalf, be entitled to obtain a declaration that such action or thing is void.
