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[Cites 0, Cited by 0] [Section 7(5A)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(5A)(ii) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(ii)if such person has been evicted from the land on the ground of non-recovery from him before the end of September, 1971 of occupancy price and cost of improvement, if any, the possession of the land shall, on the commencement of the aforesaid Act, be forthwith restored to him, subject to the provisions of clause (i), by the Collector suo-motu or on application made in that behalf by such person provided the possession of the land has not been handed over to the inamdar who is entitled to become an occupant under sub-section (6)].