- [Section 5 (3) and proviso thereto] - (1) All objections or suggestions called for under Rule 4 shall be filed in duplicate before the Collector and a copy of each objection or suggestion shall be kept open for inspection of the public in the office of the Collector for 3 period of 15 days from the last date specified in Form 'A' as the date fixed for filing objections or suggestions,(1a)All objections or suggestions called for under Rule 4-A shall be filed in duplicate before the Block Development Officer and a copy of each objection or suggestion, as the case may be, shall be kept open for the inspection of the public in the office of the Block Development Officer until final orders are passed on them under Rule 6-A.(2)All persons having the same ground of objection or suggestion may jointly file the same.
