(2)No compensation shall be awarded under this section except upon a claim made within 45 days from the date of the notification issued by the State Government under sub-section (1) of section 51 and unless [the District Magistrate] [These words were substituted for the words 'The Chief Presidency Magistrate or the District Magistrate, as the case may be' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], is satisfied that the person claiming compensation or where such claim is made in respect of the death of any person, that the person also has himself been free, from blame in connection with the occurrences which led to the loss, damage, death or grievous hurt as aforesaid.
