Nothing in this Act shall be held to prevent 1 [the State Government] from awarding, to any claimant of waste land sold on account of Government, on proof to the satisfaction of the State Government of the claim of such claimant (notwithstanding that he may not have preferred his claim either to the Collector or other Officer as aforesaid, or to the proper Court constituted under this Act, within the period prescribed by this Act), such amount as compensation for the said land, within the limit as to amount mentioned in Section XIX of this Act, if the land have been sold not subject to any condition or reservation, as to such State Government may seem proper.Open in Lexace · Ask the AI about this section
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