Section 12(2) in Gujarat Devasthan Inams Abolition Act, 1969
(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 except with the previous approval of-(a)the Collector appointed under section 8 of the Code, if the amount of compensation does not exceed ten thousand rupees, or(b)the State Government, if the amount of compensation exceeds ten thousand rupees.
