Section 4C(1) in The Saurashtra Estate Acquisition Act, 1952
(1)A tenant or mortgage-in-possession, who, though entitled to acquire the occupancy rights in a village site land and purchase the superstructure thereon under section 4A, has failed to make an application under sub-section (2) of that section within the period specified therein, may, notwithstanding the expiry of such period make an application for acquiring occupancy rights in the village site land and for purchasing the superstructure within a period of one year from the date of the commencement of the Saurashtra Estate Acquisition (Gujarat Amendment) Act, 1961 (Gujarat XXIV of 1961).
