Section 9(2) in Sikkim Land (Requisition and Acquisition) Act, 1977
(2)The application shall state the grounds on which objection to the award is taken and shall be made -(a)If the applicant was present or represented before the Collector at the tome when the award was made. Within six weeks fro the date of making of the award;(b)in other cases, within six weeks of the receipt of the notice from the collector under clause (b) of sub-section (3) of Section 7 or clause (b) of sub-section (2) of section 8, as the case may be, or clause (b) of sub-section (2) of Section 8, as the case may be, or within six months from the date of the making of the award by the Collector whichever period shall first expire.
