Section 17(2) in Gujarat Surviving Alienations Abolition Act, 1963
(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.
