Section 3A in The Hyderabad (Abolition of Cash Grants) Act, 1952
3A. [ Method of awarding compensation to certain grantees. [Sections 3-A and 3-B were inserted by Maharashtra Act No. 18 of 1961, Section 4.]
(1)Any grantee entitled to compensation under sub-section (1) or clause (b) of sub-section (2) of section 3, or under clause (a) of subsection (1) of section 5-A, shall within the prescribed period apply in writing to the Collector for determining the amount of compensation payable to him under the relevant provision of this Act.(2)On receipt of an application under sub-section (1), the Collector shall, after making formal inquiry, make an award determining the amount of compensation. Where there are co-sharers claiming compensation, the Collector shall by his award apportion the compensation between the co-sharers.]
