Section 16A in The Bombay Inams (Kutch Area) Abolition Act, 1958
16A. [ Extension of time for making application for compensation. [New section 16A was inserted by Gujarat 10 of 1966, section 5.]
(1)Notwithstanding anything contained in the Gujarat Land Tenures Abolition Laws (Amendment) Act, 1965, the period for making an application for compensation under section 15 or 16 hereby extended upto the end of March, 1967 and accordingly any person claiming compensation under section 12, 13 or 16 may make an application therefor to the Collector before the end of March, 1967.(2)Where an application for compensation made by any person before the commencement of the Gujarat Land Tenures Abolition Laws (Amendment) Act, 1965 (Gujarat 23 of 1965), 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, section 16:Provided that if the Collector refuses to admit such application, the applicant may make an 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.]
