(2)If such tender is not accepted, the Lift Irrigation Officer shall refer the matter to the Collector, who shall thereupon give notice in writing to the persons interested in such land and to the Lift Irrigation Officer, requiring them to attend before him, on a date to be fixed in the notice, for the purpose of making inquiry as to the amount of compensation:Provided that nothing in this sub-section shall prevent the owner or occupier to whom the tender is not acceptable from making an application to the Collector within the prescribed period and, when such application is made, the Collector shall follow the procedure laid down in this sub-section.
