(2)If any objection is received from a person interested in the land on or before the date specified in the notification under Section 4 the Collector shall fix a date for hearing the objections and give notice thereof to the objectors as well as to the department, company or other public body acquiring the land. Copies of objections shall also be forwarded to the concerning government Department/ Agency/Company or other public bodies. The Government department/Agency/company or other public bodies may file on or before the date fixed by the District Collector a statement by way of answer to the objections and may also depute a representative to attend the enquiry.
