Section 7(1) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
(1)If any estate holder or any other person is aggrieved by any of the provisions of this Act as extinguishing or modifying any of his rights in any property and if such estate holder or person proves that such extinguishment or modification amounts to transference to public ownership of such property, such estate holder or person may apply to the Collector for compensation.
