Section 11(1) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(1)Where the officer making an award under section 9 or 10 is a Collector under this Act but not a Collector appointed under section 6 of the Land Revenue Act, 1317 Fasli and the amount of such award exceeds five thousand rupees, then the award shall not be made without the previous approval of -(a)the Collector appointed under section 6 of the Land Revenue Act, 1317 Fasli, if the amount of the award does not exceed twenty-five thousand rupees, or(b)the Commissioner, if the amount of the award exceeds twenty-five thousand rupees but does not exceed one lakh of rupees, or(c)the State Government, if the amount of the award exceeds one lakh of rupees.
