Section 16C(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1)Notwithstanding the expiry of the period specified in section 16B for making an application for compensation under section 15 or 16, any person claiming compensation under section 12, 13 or 16 may make an application therefore to the Collector before the end of September, 1969.
