Section 16D(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(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.