Section 4A(2) in The Saurashtra Estate Acquisition Act, 1952
(2)Such tenant or mortgagee in possession may apply to the Collector in the prescribed form for acquiring and purchasing occupancy rights and superstructure within [three years] [These words were substituted for the words 'two years' by Bombay LXX1X of 1958, Section 2] from the date of the coming into force of the Saurashtra Estates Acquisition (Second Amendment) Act, 1956.
