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[Cites 0, Cited by 0] [Section 7(2A)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2A)(c) in The Maharashtra Bhil Naik Inams Abolition Act, 1955

(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 Collecotr 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-