Section 19(3) in The Punjab Development of Damaged Areas Act, 1951
(3)Every such application shall be made -(a)in the case of the Trust or a person interested who was present or represented before the Collector at the time of announcement of the award, within six weeks from the date of announcement of the award: and(b)in other cases, within six weeks of the receipt of the notice under sub-section (2) of section 14,Orwithin three months from the date of Collector's award whichever shall first expire.
