Section 12(2) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
(2)The application shall state the grounds on which objection to the order made under sub-section (6) of section 6 is taken:Provided that every such application shall be made,-(a)if the person making it was present or represented before the prescribed authority at the time when he made the order under sub-section (6) of section 6, within six weeks from the date of the said order;(b)in other cases, within six weeks of the receipt of the order, communicated under sub-section (7) of section 6, or within six months from the date of the order of the prescribed authority, which every period shall first expire.
