Section 14(4) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(4)[ Notwithstanding the expiry of the period specified in sub-section (3) the claim may be notified by a creditor under sub-section (2) before the end of September 1969] [Sub-section (4) was inserted by Gujarat 8 of 1969, section 4.].
