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[Cites 0, Cited by 0] [Section 7(2A)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2A)(ii) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953

(ii)Where the officer making an award under sub-section (2) is a Collector under this Act and also a Collector appointed under section 8 of the Code, and the amount of such award exceeds twenty-five thousand rupees, then such award shall not be made without the previous approval of-