Section 3B(1) in The Hyderabad (Abolition of Cash Grants) Act, 1952
(1)Where the officer making an award under section 3-A is a Collector under this Act but not a Collector appointed under section 6 of the Hyderabad Land Revenue Act and the amount of such award exceeds five thousand rupees, then the award shall not be made without the previous approval of -(a)the Collector appointed under the said section 6, if such amount does not exceed twenty-five thousand rupees, or(b)the Commissioner, if such amount exceeds twenty-five thousand rupees.
