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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(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.