Section 3(5) in The Himachal Pradesh Roadside Land Control Act, 1968
(5)If, before the expiration of the time allowed by sub-section (3) for the filing of objections, no objection, has been made, the Government may proceed at once to the making of a declaration under sub-section (1) If any such objection have been made, the Government shall consider the record and the report referred to in sub-section (4) and may either. -(a)abandon the proposal to make a declaration under sub-sect on (1), or(b)make such a declaration in respect of either the whole or part of the land included within the boundaries specified in the notification under sub-section (2).
