(4)All objections filed under the preceding sub-section together with the proceeding of the Special Officer relating thereto, shall be referred to the State Government for orders. On receipt of such reference and after hearing such further cause as the objector may have to show, the State Government shall pass such orders as it think fit.In any case in which an order under sub-section (1) or action under sub-section (2) is, in the opinion of the State Government, likely to disturb substantially the owner's rights in the land to which such order or action relates, the State Government may award to such owner such compensation as it may deem equitable :Provided that any compensation so paid shall be paid/deducted from the amount payable to the owner under the provisions of the Land Acquisition Act, 1894, in the event of action being taken under the provisions of Section 38.
