28. Re-determination of the amount of compensation on the basis of the award of the court.
(1)where in any determination, the court allows to the applicant any amount of compensation in excess of the amount determined by the Collector under section 17, the persons interested in all other land covered by the sale notification under section 15, sub-section (1) and who are also aggrieved by the determination made by the Collector may, notwithstanding that they had not made an application to the Collector under section 19, by written application to the Collector within three months from the date of award of the court require that the amount of compensation awarded by the court.Provided that in computing the period of three months within which an application to the Collector shall be made under this sub-section , the day on which the determination was made by the court and the time requisite for obtaining a copy of the determination shall be excluded.(2)The Collector shall, on receipt of an application under sub-section (1), conduct an enquiry after giving notice to all the persons interested and giving them a reasonable opportunity of being heard and make an order determining the amount of compensation payable to the applicants.(3)Any person who has not accepted the order of determination made under sub-section (2) may, by written application to the Collector, require that the matter be referred by the Collector for the determination of the court and the provisions of sections 19 to 27 shall, so far as may be, apply to such reference as they apply to a reference under section 19.
