(2)The application shall state the ground on which objection to the determination of compensation is taken:Provided that every such application shall be made.-(a)if the person making it was present before the Collector at the time when he made his determination under section 17, within six weeks from the date of the Collectors' determination;(b)in other cases, within six weeks of the receipt of notice from the Collector under sub-section (5) of section 17. or within six months from the date of order of determination made by the Collector. whichever period shall first expire.
