Section 9 in The Metro Railways (Construction Of Works) Act, 1978
9. Hearing of objection .-(1) Any person interested in the land, building, street, road or passage may, within twenty-one days from the [date of publication under sub-section (3) of section 7 of the substance of the notification under sub-section (1) of that section] object to the construction of the metro railway or any other work connected therewith upon or under the land, building, street, road or passage, as the case may be.
[ Explanation .-For the purposes of this sub-section, where the substance of the notification under sub-section (1) of section 7 is published on different dates at different places, the last of such dates shall be deemed to be the date on which substance of the notification has been published.] [ Inserted by Act 41 of 1982, Section 4 (w.e.f. 15.5.1983).](2)Every objection under sub-section (1) shall be made to the competent authority in writing and shall set out the grounds thereof and the competent authority shall give the objector an opportunity of being heard, either in person or [by an agent or] [Substituted by Act 41 of 1982, Section 4, for " date of publication of the notification under sub-Section (1) of Section 7" (w.e.f. 15.5.1983). ] by a legal practitioner, and may, after hearing all such objections and after making such further enquiry, if any, as the competent authority 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 (25 of 1961).(3)Any order made by the competent authority under sub-section (2) shall be final.
