Section 3(4) in The M.P. Regulation of Uses of Land Act, 1948
(4)Every objection under sub-section (3) shall be made to the Sub-Divisional Officer in writing and the Sub-Divisional Officer shall give to every person so objecting an opportunity of being heard either in person or by pleader and shall after all such objections have been heard and after such further enquiry, if any, as he thinks necessary, forward to the Collector, the record of the proceeding held by him together with a report setting forth his recommendations of on the objection.
