(1)Any party to the inquiry who is aggrieved by the award may, by written application to the Forest Officer making such award, require that the matter be referred to the District Court, within whose jurisdiction the land is situated, whether his objection be to the amount of the kudivila, the person to whom it is payable, or the apportionment of the kudivila, and the Forest Officer shall refer the application to the District Court within sixty days of the date of application.
