Section 21 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
21. Re-determination of amount of compensation on basis of award of Court.
(1)Where in an award, the Court allows to the applicant any amount of compensation in excess of the amount determined by the prescribed authority under section 6, the persons interested in the scheduled land and who are also aggrieved by the order of the prescribed authority may, notwithstanding that they had not made an application to the prescribed authority under section 12 by written application to the prescribed authority within three months from the date of the award of the Court require that the amount of compensation payable to them may be re-determined on the basis of the amount of compensation awarded by the Court:Provided that in computing the period of three months within which an application to the prescribed authority shall be made under this sub-section, the day on which the award was prenounced and the time requisite for obtaining a copy of the award shall be excluded.(2)The prescribed authority shall, on receipt of an application under subsection (1), conduct an inquiry after giving notice to all the persons interested and giving them a reasonable opportunity of being heard, and make an award determining the amount of compensation payable to the applicants.(3)Any person who has not accepted the award under sub-section (2), may, by written application to the prescribed authority require that the matter be referred by the prescribed authority for the determination of the Court and the provisions of sections 7,8 and 12 to 20 shall, so far as may be, apply to such reference as they apply to a reference under section 12.
