Section 9(2) in The Maharashtra Private Forests (Acquisition) Act, 1975
(2)Where the officer making an award under sub-section (1) is a Collector under this Act, but not a Collector appointed under section 7 of the Code, and the amount of such award exceeds fifty thousand rupees, the award shall not be made without the previous approval of the Collector appointed under section 7 of the Code.
