Section 7(2A) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
(2A)(i)Where the officer making a award under sub-section (2) is a Collector under this Act but not a Collector appointed under section 8 of the Code 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 8 of the Code 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.(ii)Where the officer making an award under sub-section (2) is a Collector under this Act and also a Collector appointed under section 8 of the Code, 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 exceed one lakh of rupees, or(b)the State Government if the amount of the award exceeds one lakh of rupees,(iii)Every award under sub-section (2) shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894.]
