Section 20(2) in Kerala Land Acquisition Act, 1961
(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 present or represented before the Collector at the time when he made Ins award, within six weeks from the date of the Collector's award ,(b)in other cases, within six Weeks of the receipt of the notice from the Collector under sub-section (2) of section 12 or within six months from the date of the Collector's award, whichever period shall first expire.
