Section 8 in The Bombay Inams (Kutch Area) Abolition Act, 1958
8. Collector to determine claims of holders of incumbrances.
(1)On the deposit under sub-section (4) of section 7, or the recovery under sub-section (5) of that section, of the entire amount of [and the cost of improvement, if any] [These words were inserted by Gujarat 43 of 1961, section 6.], payable by a ret butadar or tenant, the Collector shall issue a notice to the inamdar in the prescribed form and manner and shall also publish in the prescribed manner a notice calling upon all holders of incumbrances lawfully subsisting against the inamdar in respect of the land in respect of which the [and the cost of improvement, if any] [These words were inserted by Gujarat 43 of 1961, section 6.] has been so deposited or recovered to notify their claims in writing to the Collector within two months from the date of the publication of the notice.(2)Thereupon the Collector shall hold a formal inquiry as provided in the Code and shall determine the amount of the claims, if any, of the holders of incumbrances who may have notified their claims under sub-section (1):Provided that where any such claim involves a question of law rcgarding-(a)the validity of the claim,(b)the amount due in respect of such claim,(c)the right of a holder of incumbrance to such claim, or(d)where there are two or more such holders, the order of priority of such claim the provisions of sub-section (4) and (5) of section 15 shall mutatis mutandis apply to the determination of such question and the claim.
