Section 14(1) in The Saurashtra Estate Acquisition Act, 1952
(1)If any person is aggrieved by any of the provisions of this Acts extinguishing or modifying any of his rights in any land other than those in respect of which provision for the payment of compensation has been made under section 7, and if such person proves that such extinguishment or modification amounts to the transference to public ownership of such land or any right in or over such land, such person may apply to the Collector for compensation within a period of twelve months from the date on which such rights are extinguished or modified.
