Section 16D(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)Where an application for compensation made by any person before the commencement of the Bombay Inams (Kutch Area) Abolition (Gujarat Amendment) Act, 1994 (Gujarat 19 of 1944) was not admitted by the Collector, such person shall also be entitled to make an application under sub-section (1).
