Section 21 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
21. Disposal of objections.
(1)The Collector shall issue a notice in Form-VI(B) and after hearing all objections and making enquiry as provided under Section 15(2) shall submit a report along with his recommendations on the objections to the District Collector for decision.(2)The decision of the District Collector shall be final.
