35. Reference against the award of Highway Authority or authorised officer under section 28.
(1)Any person aggrieved by the award of the Highway Authority or the officer authorised under section 28 may, by written application to the Highway Authority or such officer, require that the matter be referred to the Court of the Civil Judge within the limits of whose jurisdiction the land in relation to which the award is made is situate.(2)Any such application shall be made within six weeks from the date of the award, and shall be in such form as may be prescribed.(3)The provisions of sections 5, 12 and 14 of the Indian Limitation Act, 1963, shall apply to the computation of the time fixed for reference under sub-section (2).(4)The Highway Authority or the officer authorised shall make the reference in such manner as may be prescribed.
