Section 3(4) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949
(4)The dealer on whom a notice has been served under sub-section (1) or to whom a direction under clause (h) of sub-section (9) has been issued may, within fifteen days from the date of service of such notice or receipt of such direction by him, file his objection, if any, to such notice or direction before the [Collector] [Substituted by M.P. A O. 1956.] and he may, after making such enquiry as he thinks fit, either dismiss the objection or withdraw the notice of acquisition and release the house building material to the dealer or vacate the direction in respect of such house-building material as the case may be.
