Section 3B in The Hyderabad (Abolition of Cash Grants) Act, 1952
3B. [ Previous approval in respect of certain awards. [Sections 3-A and 3-B were inserted by Maharashtra Act No. 18 of 1961, Section 4.]
(1)Where the officer making an award under section 3-A is a Collector under this Act but not a Collector appointed under section 6 of the Hyderabad Land Revenue Act and the amount of such award exceeds five thousand rupees, then the award shall not be made without the previous approval of -(a)the Collector appointed under the said section 6, if such amount does not exceed twenty-five thousand rupees, or(b)the Commissioner, if such amount exceeds twenty-five thousand rupees.(2)Where the officer making an award under section 3-A is a Collector under this Act and also a Collector appointed under section 6 of the Hyderabad Land Revenue Act and the amount of the award exceeds twenty-five thousand rupees, then such award shall not be made without the previous approval of the Commissioner.(3)Every award under section 3-A shall be in the form prescribed in section 21 of the Land Acquisition Act and the provisions of that Act shall, so far as may be, apply to the making of such award.]
