(1)Any person interested who has not accepted the order awarding compensation may, by written application to the Collector, require that the matter be referred by the Collector for determination of the Court, whether his objection be to the measurement of the land, the amount of compensation, the persons to whom it is payable, or the apportionment of the compensation among the persons interested.(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.
