Section 17 in Gujarat Surviving Alienations Abolition Act, 1963
17. Provision of Land Acquisition Act, applicable to wards.- (1) Every award made under section 16 or 16 shall be in the form prescribed in section 26 of the Land Acquisition Act, and the provisions of the said Act should, so far as may be, apply to the making of such award.
(2)No award of compensation under this Act in excess of five thousand rupees shall be made by an officer not being a Collector under section 8 of the Code ??? with the previous approval of-(a)the Collector appointed under section 8 of the Code, if the amount of ??? does not exceed twenty-five thousand rupees, or(b)the Commissioner, if the amount of compensation exceeds twenty-five thousand rupees.(3)No such award of compensation in excess of twenty-five thousand rupees shall be made by an officer who is also a Collector under section 8 of the Code, except with the previous approval of the Commissioner.
