Section 16C in The Bombay Inams (Kutch Area) Abolition Act, 1958
16C. [ Further extension of time for making application for compensation. [Section 16C was inserted by Gujarat 8 of 1969, section 5.]
(1)Notwithstanding the expiry of the period specified in section 16B for making an application for compensation under section 15 or 16, any person claiming compensation under section 12, 13 or 16 may make an application therefore to the Collector before the end of September, 1969.(2)Where an application for compensation made by any person before the commencement of the Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1969 (Gujarat 8 of 1969) was not admitted by the Collector, such person shall also be entitled to make an application under sub-section (1).(3)On receipt of an application under sub-section (1), the Collector shall admit the same and all the provisions of this Act shall apply to the application as if it were an application made within the period prescribed under section 15 or as the case may be under section 16:Provided that if the Collector refuses to admit such application, the applicant may make an appeal to the State Government against the order of the Collector within a period of three months from the date of the order and the State Government may pass such order thereon as it may deem fit.]
