Section 18(2) in State Land Acquisition Act, 1990 (1934 A.D.)
(2)The application shall state the grounds on which objection to the award is taken :Provided that every such application shall be made,-(a)if the person making it was present or represented before the Collector at the time when he made his award, within six weeks from the date of the Collector's award ;(b)in other cases, within six weeks of the receipt of the notice from the Collector under section 12, sub-section (2), or within six months from the date of the Collector's award, whichever period shall first expire.
