Section 14(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)Such creditor shall, within [such period not later than the [31st March, 1967] [These words, figures and letters were substituted for the words 'the prescribed period' by Gujarat 23 of 1965. section 3, Schedule] as may be prescribed) notify to the Collector his claim in the prescribed form and shall when required to do so by the Collector produce before the Collector all documents on which he founds his claim.
