Section 3(4) in The Himachal Pradesh Roadside Land Control Act, 1968
(4)Every objection under sub-section (3) shall be made to the Collector in writing, and Collector shall give to every person so objecting an opportunity of being heard either in person or through a legal practitioner, and shall, after all such objections hove been heard and after such further enquiry, if any, as he thinks necessary, forward to the Government the record of the proceedings held by him together with a report setting forth his recommendations on the objections.
