Section 18 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
18. Provisions of Land Acquisition Act applicable to the form of award and previous approval required in certain cases.
(1)Every award under section 16 or 17 shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894 and the provisions of that Act shall, so far as may be, apply to the making of such award.(2)Where the officer making an award under this Act is Collector, but not a Collector appointed under the Code and the amount of such award exceeds five thousand rupees, then the award shall not be made without obtaining the previous approval of the Collector appointed under the Code.
