Section 9A(3) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(3)Where the occupancy price and the cost of improvement, if any, are payable by a person or are recoverable from a person under clause (i) of sub-section (5A) of section 7, at any time before the end of December 1986, are not so paid or, as the case may be, recovered before the said date, such person shall, with effect on and from the said date, not be deemed to be or to have been unauthorised occupying Government land as if the occupancy price and the cost of improvement, if any, are recovered from him on the said date.
