Section 13(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(2)The application shall state the grounds on which objection to the award is taken:Provided that every such application shall be made,-(a)if the person making it was presented or represented before the competent authority at the time when the award was announced, within sixty days from the date of the award; or(b)in other cases, within sixty days of the receipt of the notice from the competent authority under sub-section (2) of section 12 or within six months from the date of the award of the competent authority, whichever period shall first expire.
