Section 16D in The Bombay Inams (Kutch Area) Abolition Act, 1958
16D. [ Further extension of time for making application for compensation. [Section (16D) inserted by Gujarat 19 of 1994, dated 13,h September 1994]
(1)Notwithstanding the expiry of the period specified in section 16C 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 therefor to the Collector before the end of December, 1994.(2)Where an application for compensation made by any person before the commencement of the Bombay Inams (Kutch Area) Abolition (Gujarat Amendment) Act, 1994 (Gujarat 19 of 1944) was not admitted by the Collector, such person shall also be entitled to make an application under sub-section (1).(3)On receipt of an application under sub-section (1), the Collector shall admit the same and all the provisions of this Act shall apply to the application as if it were an application made within the period prescribed under section 15 or, as the case may be, under section 16:Provided that if the Collector refuses to admit such application, the applicant may make as appeal to the State Government against the order of the Collector within a period of three months from the date of the order and the State Government may pass such order thereon as it may deem fit.]
