Section 7(4) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(4)The holder of a Kamipasa or Varduka sub-inam, the ret butadar or, as the case may be, the tenant liable to pay the occupancy price [and the cost of improvement, if any] [These words were inserted by Gujarat 43 of 1961, section 4 (2).], under clause (i) or (ii) of sub-section (3) shall deposit [the amount which he is liable to pay] [These words were substituted for the words 'the amount of the occupancy price', by Gujarat 43 of 1961, section 4 (2).] with the Collector within the period prescribed under sub-section (3).
