Section 7(1) in Telangana Victim Compensation Scheme, 2015
(1)Whenever a recommendation is made by the Court under sub-section (2); ora recommendation is made by the court under sub-section (3); or an application is made by any victim or his dependent under sub-section (4), of section 357-A of the Act to the District Legal Services Authority, the District Legal Services Authority shah examine the case and verify the contents of the claim with regard to the loss or injury caused to victim and arising out of the reported criminal activity and may call for any other relevant information necessary in order to determine genuineness of the claim. After verifying the claim and by conducting due enquiry, the District Legal Services Authority shall award compensation within two months. In accordance with provisions of this Scheme,
