Section 16A(1) in The Maharashtra Personal Inams Abolition Act, 1953
(1)Any inamdar having any right or interest in the share in the revenues referred to in section 2(1)(e)(i) shall, within a period of twelve months from the commencement of the Bombay Personal Inams Abolition (Amendment) Act, 1961, make an application in the prescribed form to the Collector stating the amount of, or his right or interest in, the share, the grounds of his claim and the amount of compensation claimed by him for the extinguishment thereof.
