Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1967 10 of 1967 [13 October 1967] CONTENTS 1. Short Title 2. Amendment Of Section 6 Of Bom. Xcviii 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 Section 16B In Bom. Xcviii Of 1958 Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1967 10 of 1967 [13 October 1967] An Act further to amend the Bombay Inams (Kutch Area) Abolition Act, 1958 for certain purposes. It is hereby enacted in the Eighteenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1967. 2. Amendment Of Section 6 Of Bom. Xcviii Of 1958 :- In section 6 of the Bombay Inams (Kutch Area) Abolition Act, 1958 (Bom. XCV. III of 1958.) (hereinafter referred to as "the principal Act"), after sub-section (1), the following sub-section shall be inserted, namely:- "(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.". 3. Amendment Of Section 7 Of Bom. Xcviii Of 1958 :- In section 7 of the principal Act, in sub-section (1), for the words "a period of one year" the words and figures "a period upto end of September 1968" shall be substituted. 4. Amendment Of Section 14 Of Bom. Xcviii Of 1958 :- I n section 14 of the principal Act, after sub-section (2) the following sub-section shall be inserted, namely:- "(3) Notwithstanding the expiry of the period prescribed under sub- section (2) the claim may be notified by a creditor under sub- section (2) before the end of September 1968.". 5. Insertion Of Section 16B In Bom. Xcviii Of 1958 :- After section 16A of the principal Act, the following section shall be inserted. namely;- "16B. Further extension of time for making application for compensation.-- (1) Notwithstanding the expiry of the period specified in section 16A for making an application for compensation under section 15 or 16, any person claiming compensation under section 12, 13 or 16 may make an application therefor to the Collector before the end of September 1968. (2) Where an application for compensation made by any person before the commencement of the Bombay Inams (Kutch Area) Abolition (Amendment) Act, 1967 (Guj. 10 of 1967) 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 under 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.".