Section 6(1B) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1B)[ Notwithstanding the expiry of the period specified in sub-section (1 A), the right conferred under sub-section (1) may be exercised and the occupancy price payable thereunder may be paid [before the end of December, 1986] [These words and figures were substituted for the words and figures 'before the end of September, 1971' by Gujarat 18 of 1972, section 2 (w.e.f. 15-09-1972).].
