(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 his award, within six weeks from the date of the Collectors award;(b)in other cases, within six weeks of the receipt of the notice from the Collector under section 12, sub-section (2), or within six months from the date of the Collectors award, whichever period shall first expire.
