Section 25A(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)If after the commencement of the Bombay Inams (Kutch Area) (Gujarat Amendment) Act, 1961 (Gujarat LXI1I of 1961), (hereinafter referred to as "the Amendment Act, 1961") any inamdar recovers or causes to be recovered land revenue or rent or commits any act in contravention of sub-section (1), then, without prejudice to the provisions of section 25B, he shall, on conviction, be punishable with fine which may extend to one thousand rupees.
