Section 5A(1) in State Land Acquisition Act, 1990 (1934 A.D.)
(1)Any person interested in any land which has been notified under section 4, sub-section (1), as being needed or likely to be needed for a public purpose [x x x] [Words 'or for a company' omitted by Act XXVII of 1962.] may within [fifteen days] [Substituted by Act XXXIV of 1960.] [after such land is notified in the manner prescribed in clause (a) of sub-section (1) of section 4 as being needed or likely to be needed for a public purpose,] [Substituted by Act XXXIV of 1960 for 'after the issue of the notification'.] object to the acquisition of the land or of any land in the locality, as the case may be.
