Section 12(2) in Maharashtra Khoti Abolition Act, 1950
(2)Such application shall be made in the form prescribed by rules made under this Act [on or before the 31st day of March 1952] [These words, figures and letters were substituted for the words 'within six months from the date on which this Act comes into force' by Bombay 3 of 1952, Section 2, Schedule.] [and in the case of compensation for the extinguishment of any right to a share in the revenues of a forest, on or before the 31st day of March 1964] [These words, letters and figures were inserted by Maharashtra 43 of 1963, Section 2.];
