Section 19(2) in Gujarat Devasthan Inams Abolition Act, 1969
(2)The inamdar, the inferior holder or the authorised holder affected by the provisions of subsection (1) may, within the prescribed period and in the prescribed form, make an application to the Collector for a declaration that the action or thing was not taken or done in anticipation in order to defeat the object of this Act or the tenancy law.
