Section 7A in The Bombay Inams (Kutch Area) Abolition Act, 1958
7A. [ Collector to determine cost of improvement. [Section 7A was inserted by Gujarat 43 of 1961, section 5.]
- Where in any land to which the proviso to sub-section (1) of section 6 or sub-section (3) of section 7 applies, the inamdar has made any improvement at his own expenses before the appointed day, then for the purposes of that proviso or as the case may be the said sub-section (3) the Collector shall, after holding a formal inquiry in the manner provided by the Code, determine in accordance with the rules, which the State Government may make in this behalf, the depreciated value of such improvement as on the appointed day. The value so determined shall be deemed to be the cost of improvement.] [Sub-section (5A) was inserted, by Gujarat 43 of 1961 section 3(2).]
