Section 21(3) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
(3)Any person who has not accepted the award under sub-section (2), may, by written application to the prescribed authority require that the matter be referred by the prescribed authority for the determination of the Court and the provisions of sections 7,8 and 12 to 20 shall, so far as may be, apply to such reference as they apply to a reference under section 12.
