(1)Any person having interest who is aggrieved by the order made under section District 7 or section 8 may, by written application to the authorised officer, require that the matter be referred by the authorised officer for the determination of the District Court, whether his objection be to the amount, or the apportionment of the amount among the persons having interest.(2)The application shall state the grounds on which objection to the order is taken; and every such application shall be made within 90 days from the date of receipt of such order.(3)Any order made by the authorised officer under section 7 or 8 on an application under this section shall be subject to revision by the High Court, as if the authorised officer were a Court subordinate to the High Court within the meaning of section 115 of the Code of Civil Procedure, 1908.
