Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LAND TENURES ABOLITION (EXTENSION OF PERIOD FOR CLAIMING COMPENSATION ACT, 1961 44 of 1961 [December 2, 1961] CONTENTS 1. Short title 2. Extension of period for making application SCHEDULE 1 :- SCHEDULE GUJARAT LAND TENURES ABOLITION (EXTENSION OF PERIOD FOR CLAIMING COMPENSATION ACT, 1961 44 of 1961 [December 2, 1961] An Act to extend the period for making applications for compensation under certain Land Tenure Abolition enactments. It is hereby enacted in the Twelfth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Gujarat Land Tenures Abolition (Extension of Period for Claiming Compensation) Act, 1961. 2. Extension of period for making application :- (1) Notwithstanding the expiry of the period for making an application for compensation specified in or prescribed under, the provisions set forth in column 2 of the Schedule hereto annexed of the enactments mentioned in column of the said Schedule, the Collector may, with the approval of the State Government, admit a n application for compensation made by a person claiming compensation under any of the aforesaid enactments, provided such application is made before the end of March 1962. (2) On admission of such application, all the provisions of the enactment under which such application is made, shall apply thereto as if it were an application made within the period specified in, or prescribed under, that enactment. SCHEDULE 1 SCHEDULE SCHEDULE Acts Provisions, 1 2 1. The Bombay Bhagdari and Narwadari Tenures Section 8. Abolition Act, 1949 (Bom. XXXII of 1949). 2. The Bombay Maleki Tenure Abolition Act, 1949 Section 5. (Bom. LXI of 1949). 3. The Bombay Talukdari Tenure Abolition Act, Sections 7 and 14. 1949 (Bom. LXII of 1943). 4. The Panch Mahals Mehwassi Tenure Abolition Section 6. Act, 1949 (Bom. LXIII of 1949). 5. The Bombay Paraena and Kulkarni Watans Section 9. (Abolition) Act, 1950 (Bom. LX of 1950). 6. The Bombay Watwa Vazifdari Rights Abolition Section 4. Act, 1950 (Bom. LXII of 1950). 7. The Bombay Personal Iname Abolition Act, Sections 10 and 17 1952 (Bom. XLIII of 1953). 8. The Bombay Merged Territories (Ankadia Sections 6 and 7. Tenure Abolition) Act, 1953 (Bom. XLIII of 1953). 9. The Bombay Merged Territories (Baroda Sections 8 and 15. Mulgiras Tenure Abolition) Act, 1953 (Bom. XLV of 1953). 10. The Bombay Merged Territories (Baroda Watan Section 8. Abolition) Act, 1953 (Bom XLVI of 1953). 11. The Bombay Merged Territories Matadari Sections 6 and 8. Tenure Abolition Act, 1953 (Bom XLVII of 1953). 12 The Bombay Service Inams (Useful to Section 7. Community) Abolition Act, 1953 (Bom LXX 1953). 13. The Bombay Merged Territories and Areas Sections 13 & 14. (Jagirs Abolition) Act, 1953 (Bom XXXIV of 1954). 14. The Bombay Bhil Naik Inams Abolition Act, Section 7. 1955 (Bom XXI of 1955). 15. The Bombay Merged Territories Miscellaneous Sections 17 & 18. Alienations Abolition Act, 1955 (Bom. XXII of 1955). 16. The Bombay Inams (Kutch Area) Abolition Sections 15 & 16. Act, 1958 (Bom. XCVIII of 1958). 17. The Bombay Ankadia Tenure (Saurashtra Area) Section 9 and 10. Abolition Act, 1959 (Bom. XXXI of 1959). 18. The Bombay (Saurashtra Area) Aghat Tenure Sections 11 & 12. and Ijaras Abolition Act, 1959 (Bom. LXV of 1959).