Section 21(1) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
(1)Where in an award, the Court allows to the applicant any amount of compensation in excess of the amount determined by the prescribed authority under section 6, the persons interested in the scheduled land and who are also aggrieved by the order of the prescribed authority may, notwithstanding that they had not made an application to the prescribed authority under section 12 by written application to the prescribed authority within three months from the date of the award of the Court require that the amount of compensation payable to them may be re-determined on the basis of the amount of compensation awarded by the Court:Provided that in computing the period of three months within which an application to the prescribed authority shall be made under this sub-section, the day on which the award was prenounced and the time requisite for obtaining a copy of the award shall be excluded.
