Section 9A(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)Where the occupancy price and the cost of improvement, if any, payable by a person to the State Government or, as the case may be, to the inamdar and recoverable from such person under sub-section (5) of section 7 as arrears of land revenue, at any time before the end of December 1986, are not so recovered before the said date, the provisions of sections 8 and 9 shall apply as if the occupancy price and the cost of improvement are recovered from such person as arrears of land revenue on the said date.
