Section 4C in The Saurashtra Estate Acquisition Act, 1952
4C. [ Extension of time for acquisition of occupancy rights in village site lands and for purchasing superstructure under section 4A. [Section 4C was inserted by Gujarat XXIV of 1961, Section 2.]
(1)A tenant or mortgage-in-possession, who, though entitled to acquire the occupancy rights in a village site land and purchase the superstructure thereon under section 4A, has failed to make an application under sub-section (2) of that section within the period specified therein, may, notwithstanding the expiry of such period make an application for acquiring occupancy rights in the village site land and for purchasing the superstructure within a period of one year from the date of the commencement of the Saurashtra Estate Acquisition (Gujarat Amendment) Act, 1961 (Gujarat XXIV of 1961).(2)Subject to the provisions of sub-section (1), the provisions of section 4A and 4B shall mutatis mutandis apply to such tenant or mortgagee-in-posscssion and to the application, if any, made by him under sub-section (1).]
