Section 3A(1) in The Hyderabad (Abolition of Cash Grants) Act, 1952
(1)Any grantee entitled to compensation under sub-section (1) or clause (b) of sub-section (2) of section 3, or under clause (a) of subsection (1) of section 5-A, shall within the prescribed period apply in writing to the Collector for determining the amount of compensation payable to him under the relevant provision of this Act.
