Section 14(5) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(5)[ Notwithstanding the expiry of the period specified in sub-section (4), the claim may be notified by a creditor under sub-section (2) before the end of December, 1994.] [Sub-section (5) inserted by Gujarat 19 of 1994, dated 13th September 1994][[15. Method of awarding compensation and payments of claims of creditors. [See Gujarat 44 of 1961, section 2 read with Schedule.]
