Section 5 in The Land Acquisition (Bihar Amendment) Act, 1960
5. Amendment of Section 5-A of Act 1 of 1894.
- In Section 5-A of the said Act -(i)in sub-section (1), for the words "within thirty days after the issue of the notice", the following words shall be substituted, namely :-"within thirty days after the publication of the notification referred to in the said sub-section at some conspicuous place in the village in which the land is situated or of the service of the copy thereof on him, whichever is later,"; and(ii)for sub-section (2), the following sub-section shall be substituted, namely :-"(2) (i) Every objection under sub-section (1) shall be made in writing to the Collector who shall give the objector an opportunity of being heard, either in person or by pleader and shall after hearing all such objections and making such further enquiry, if any, as he thinks necessary, decide the objection:Provided that the appropriate Government may, either of its own motion or on the application of any person interested in the land, call for the record of the proceedings held by the Collector and pass such order as it may think fit.(ii)The order of the appropriate Government and subject to such order, the decision of the Collector, under clause (i) shall be final.
