Section 6(1A) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1A)[ Notwithstanding the expiry of the period prescribed under sub-section (1), the right conferred under the said sub-section may be exercised and the occupancy price payable thereunder may be paid before the end of September 1968.] [New sub-section (1A) was inserted by Gujarat 10 of 1967, section 2.]
