(2)Where compensation is payable under the proviso to sub-section (1), the claimant, may, within three months of the date of notice issued by the highway authority under sub-section (2) of Section 13 or within three months of the date of final refusal of permission under Section 14 as the case may be, prefers his claims for compensation direct to the office to the officer exercising the power of the Collector under the Land Acquisition Act, 1894 as amended from time to time.
