Section 11 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
11. Previous approval in respect of certain awards and provisions of Land Acquisition Act applicable.
(1)Where the officer making an award under section 9 or 10 is a Collector under this Act but not a Collector appointed under section 6 of the Land Revenue Act, 1317 Fasli 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 section 6 of the Land Revenue Act, 1317 Fasli, if the amount of the award does not exceed twenty-five thousand rupees, or(b)the Commissioner, if the amount of the award exceeds twenty-five thousand rupees but does not exceed one lakh of rupees, or(c)the State Government, if the amount of the award exceeds one lakh of rupees.(2)Where the officer making an award under section 9 or 10 is a Collector under this Act and also a Collector appointed under section 6 of the Land Revenue Act, 1317 Fasli, and the amount of such award exceeds twenty-five thousand rupees, then such award shall not be made without the previous approval of -(a)the Commissioner, if the amount of the award does not exceeds one lakh of rupees, or(b)the State Government, if the amount of the award exceeds one lakh of rupees.(3)Every award under section 9 or 10 shall be in the form prescribed in section 21 of the Land Acquisition Act, 1309 Fasli and the provisions of the said Act shall so far as may be apply to the making of such award.
