17. Valuation statement to be approved by superior authority.
- No award shall be made by the Collector under section 11 or section 16 unless the valuation statement prepared in such manner as may be prescribed by rules is approved,-(i)where the Collector making the award is not the District Collector, by the District Collector ; and(ii)where the Collector making the award is the District Collector, by the Board of Revenue.Taking possession
