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Report No. 10 Objections 6. Hearing of objections.- (1) Any person may, on or before the date specified in the notification under sub-section (1) of section 4 in this behalf, object to the acquisition of the land so notified. [Section 5A(1), L.A.A.] (2) Every objection under sub-section (1) shall be made to the Collector in writing setting out the grounds thereof, and the Collector shall give the objector an opportunity of being heard either in person or by pleader and shall, after hearing all such objections and after making such further inquiry, if any, as he thinks necessary, submit the case for the decision of the appropriate Government, before the expiry of six weeks from the last date for filing objections or before the expiry of two weeks from the date on which he receives the report under sub-section (5) of section 4,. whichever is later, together with the record of the proceedings held by him and a report containing his recommendations on the objections. [Section 5A(2), earlier part, L.A.A.] (3) The Collector shall, on the application of the objector and at his cost, furnish him with a copy of his report.    |
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