Section 5A in State Land Acquisition Act, 1990 (1934 A.D.)
5A. Hearing of objections.
(1)Any person interested in any land which has been notified under section 4, sub-section (1), as being needed or likely to be needed for a public purpose [x x x] [Words 'or for a company' omitted by Act XXVII of 1962.] may within [fifteen days] [Substituted by Act XXXIV of 1960.] [after such land is notified in the manner prescribed in clause (a) of sub-section (1) of section 4 as being needed or likely to be needed for a public purpose,] [Substituted by Act XXXIV of 1960 for 'after the issue of the notification'.] object to the acquisition of the land or of any land in the locality, as the case may be.(2)Every objection under sub-section (1) shall be made to the Collector in writing, and the Collector shall give the objector an opportunity of being heard either in person [or by pleader or by a person authorised by him] [Substituted by Act XX of 1988, s. 4.] and shall, after hearing all such objections and after making such further inquiry, if any, as he thinks necessary, submit the case for the decision of the Government, together with the record of the proceedings held by him and a report containing his recommendations on the objections. The decision of the Government on the objections shall be final.(3)For the purpose of this section, a person shall be deemed to be interested in land who would be entitled to claim an interest in compensation if the land were acquired under this Act.Declaration of intended acquisition
