Section 12 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
12. Reference to Court.
(1)Any person aggrieved by an order made by the prescribed authority under sub-section (6) of section 6 may, by written application to the prescribed authority, require that the matter be referred by the prescribed authority for the determination of the Court, whether his objection be to 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 grounds on which objection to the order made under sub-section (6) of section 6 is taken:Provided that every such application shall be made,-(a)if the person making it was present or represented before the prescribed authority at the time when he made the order under sub-section (6) of section 6, within six weeks from the date of the said order;(b)in other cases, within six weeks of the receipt of the order, communicated under sub-section (7) of section 6, or within six months from the date of the order of the prescribed authority, which every period shall first expire.
