Section 8(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1)On the deposit under sub-section (4) of section 7, or the recovery under sub-section (5) of that section, of the entire amount of [and the cost of improvement, if any] [These words were inserted by Gujarat 43 of 1961, section 6.], payable by a ret butadar or tenant, the Collector shall issue a notice to the inamdar in the prescribed form and manner and shall also publish in the prescribed manner a notice calling upon all holders of incumbrances lawfully subsisting against the inamdar in respect of the land in respect of which the [and the cost of improvement, if any] [These words were inserted by Gujarat 43 of 1961, section 6.] has been so deposited or recovered to notify their claims in writing to the Collector within two months from the date of the publication of the notice.
