Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY PERSONAL INAMS ABOLITION (Payment of Compensation for Abolition of Mineral Rights) RULES, 1982 CONTENTS 1. Short title 2. Definition 3. Form of application for compensation 4. Period for filing an application for compensation for abolition of minerals rights BOMBAY PERSONAL INAMS ABOLITION (Payment of Compensation for Abolition of Mineral Rights) RULES, 1982 No. GHM 82(A) 281-M-LTA-1082-157509-Y.-Where as certain draft rules were published as required by section 12 of the Bombay Personal Inalms Abolition Act, 1952 (Born. XLII of 1953) at pages 236-6 to 236-9 of the Gujarat Government Gazette. Extra Ordinary, Part IV-B, dated 11th November, 1982 under Govt. Notification, No. GHM-82-254-M LTA- 1082-Y, dated l 1th November, 1982, inviting objections and suggestions from all persons likely to be affected thereby till 30th November, 1982. And whereas no objections or suggestions are received from the public on the said draft by the Government till the aforesaid date. Now, therefore, in exercise of the powers conferred by Section 19 of the Bombay Personal Inams Abolition Act, 1952 (Born. XLII of 1953), the Government of Gujarat hereby makes the following rules namely :- 1. Short title :- These rules may be called the Bombay Personal Inams Abolition (Payment of Compensation for Abolition of Mineral Rights) Rules, 1982. 2. Definition :- In these rules, unless there is anything repugnant in the subject or context. (1) "Act" means the Bombay Personal Inams Abolition Act 1952. (2) "Form" means a form appended to these rule. (3) Words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act. 3. Form of application for compensation :- An application for compensation under sub-section (3) of section 17AA shall be made in Form A. 4. Period for filing an application for compensation for abolition of minerals rights :- An application for compensation under sub-section (3)ot section 17AA shall be made on or before the 31st December, 1987.