Section 25B(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1)If any inamdar -(i)has recovered or received before the commencement of the Amendment Act, 1961, or(ii)recovers or receives after such commencement,-from any person any land revenue, rent or any other amount in contravention of subsection (1) of section 25A, he shall pay to the State Government an amount equal to the land revenue, rent or amount so recovered or received within the period specified below, that is to say-(a)in the case of (i) above, within a period of three months from the date of the commencement of the Amendment Act, 1961, and(b)in the case of (ii) above, within a period of fifteen days from the date on which the land revenue, rent or amount was so recovered or received.
