Section 3B(2) in The Hyderabad (Abolition of Cash Grants) Act, 1952
(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.
