Section 9 in Sikkim Land (Requisition and Acquisition) Act, 1977
9. Reference to Court.
(1)The Collector shall, in every case, where any person Interested being aggrieved by an award made under sub-section (2) of Section 7 or clause (b) or sub-section (2) of Section 8, makes an application requiring the matter to be referred to the Court, refer the matter for the decision of the Court.(2)The application shall state the grounds on which objection to the award is taken and shall be made -(a)If the applicant was present or represented before the Collector at the tome when the award was made. Within six weeks fro the date of making of the award;(b)in other cases, within six weeks of the receipt of the notice from the collector under clause (b) of sub-section (3) of Section 7 or clause (b) of sub-section (2) of section 8, as the case may be, or clause (b) of sub-section (2) of Section 8, as the case may be, or within six months from the date of the making of the award by the Collector whichever period shall first expire.(3)the provisions contained in Sections 19 to 22 and Sections 25 to 28 of the Land Acquisition act, 1894, so far as they may be applicable and the principles set out in sub-section (1) and sub-section (2) of section 7 and clause (b) of sub-section (2) of Section 8 f this Act so far as they may be applicable, shall apply in respect of any reference made to the court under sub-section (1).(4)No person who has received any amount under the award otherwise than under protest shall be entitled to make any application under sub-section (1).
