Section 13(1) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(1)Any jagirdar entitled to compensation under section 11 or 12 shall, [on or before the 31st day of July 1958] [These words, figures and letters were substituted for the words 'within a period of two years from the appointed date' by Bombay 58 of 1958, Section 2. ] apply in writing to the Collector for determining the amount of compensation payable to him under the said section.
