Section 5 in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
5. Hearing of objections.—
(1)Any person interested in the land may, within twenty‑one days from the date of the notification under sub‑section (1) of section 3, object to the laying of the pipelines under the land.(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 and opportunity of being heard either in person or by a legal practitioner and may, after hearing all such objections and after making such further inquiry, if any, as that authority thinks necessary, by order either allow or disallow the objections.(3)Any order made by the competent authority under sub‑section (2) shall be final.
