Section 12(1) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(1)If any person, other than a Mehwassi is aggrieved by any of the provisions of this Regulation as abolishing, extinguishing or modifying any of his rights to, or interest in any property, and if compensation of such abolition, extinguishment or modification has not been provided for in the other provisions of this Regulation, such person may make an application for compensation to the Collector in the prescribed form, within the prescribed period.
