(2)Every objection under sub-section (1) shall be made to the land Acquisition Officer in writing and shall set out the grounds thereof and the Land Acquisition Officer shall give the objector an opportunity of being heard, either in person or, by a legal practitioner, and may, after hearing all such objections and after making such further enquiry, if any, as the Land Acquisition Officer thinks necessary by order, either allow or disallow the objections.Explanation.- For the purposes of this sub-section, "legal Practitioner" has the same meaning as in clause (i) of sub-section (1) of section 2 of the Advocates Act, 1961.
