Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1966 10 of 1966 [13 May 1966] CONTENTS 1. Short Title 2. Amendment Of Section 6 Of Bom. Xxviii Of 1958 3. Amendment Of Section 7 Of Bom. Xcviii Of 1958 4. Amendment Of Section 14 Of Bom. Xcviii Of 1958 5. Insertion Of Now Section 16A In Bom. Xcviii Of 1958 Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1966 10 of 1966 [13 May 1966] An Act to amend the Bombay Inams (Kutch Area) Abolition Act, 1958 for extending the period for making applications for compensation and for payment of occupancy price thereunder and for certain other purposes It is hereby enacted in the Seventeenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1966. 2. Amendment Of Section 6 Of Bom. Xxviii Of 1958 :- I n section 6 of the Bombay Inams (Kutch Area) Abolition Act, 1958(Bom. XCVIII of 1958) (hereinafter referred to as "the principal Act"), in sub-section (1),- (1) for the words "the period prescribed" the words, figures and letters "such period not later than the 31st March 1967 as may be prescribed" shall be and shall be deemed always to have been substituted; (2) in the proviso, for the words "the prescribed period" the words, figures and letters "such period not later than the 31st March, 1967 as may be prescribed" shall be and shall be deemed always to have been substituted. 3. Amendment Of Section 7 Of Bom. Xcviii Of 1958 :- In section 7 of the principal Act, in sub-section (3), (or the words "the prescribed period" where they occur at two places the words, figures and letters "such period not later than the 31st March, 1967 as may be prescribed" shall be and shall be deemed always to have been substituted. 4. Amendment Of Section 14 Of Bom. Xcviii Of 1958 :- In section 14 of the principal Act, in sub-section (2), for the figures, letters and word "31st December 1965" the figures, letters and word "31st March, 1967" shall be and shall be deemed always to have been substituted. 5. Insertion Of Now Section 16A In Bom. Xcviii Of 1958 :- After section 16 of the principal Act, the following section shall be inserted, namely:- "16A. Extension of time for making application for compensation.-- (1) Notwithstanding anything contained in the Gujarat Land Tenures Abolition Laws (Amendment) Act, 1965(Guj. 23 of 1965), the period for making an application for compensation under section 15 or 16 is 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(Guj. 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.".