Section 12 in Gujarat Devasthan Inams Abolition Act, 1969
12. Provisions of land Acquisition Act, applicable to swards.
(1)Every award made under section 11 shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894 (I of 1894) and the provisions of the said Act, shall, so far as may be, apply to the making of such award.(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.(3)No such award of compensation in excess of ten thousand rupees shall be made by an officer who is also a Collector under section 8 of the Code, except with the previous approval of the State Government.
