Section 4A(2) in The West Bengal Land Development And Planning Act, 1948
(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 and shall, after hearing all objections and making such further inquiry, if any, as he thinks necessary, submit the case to the State Government together with the record of the proceedings held by him and a report containing his recommendations on the objections.]
