35. Reference against award of Highway Authority or authorised officer under section 28.
- [(1) Any person aggrieved by the award of the Highway Authority, or the officer authorised under section 28, shall by a written application to the Highway Authority, or such officer, require that the matter be referred, to Arbitrator appointed under subsection (8) of section 1913."] [Sub-section (1) was substituted by Maharashtra 37 of 1999, Section 740.];(2)Any such application shall be made within six weeks from the date of the award, and shall be in such form as may be prescribed.(3)[* * *] [Sub-section (3) was deleted by Maharashtra 37 of 1999, Section 7(b).](4)The Highway Authority or the Officer authorised shall make the reference in such manner as may be prescribed.
