Section 12(1) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
(1)Any person aggrieved by an order made by the prescribed authority under sub-section (6) of section 6 may, by written application to the prescribed authority, require that the matter be referred by the prescribed authority for the determination of the Court, whether his objection be to the amount of compensation, the persons to whom it is payable or the apportionment of the compensation among the persons interested.
