(1)Any person may jointly or severally file before the Chairman declaration made under Section 5.(2)The Chairman on receipt of the declaration may publish the same in the prescribed manner together with a notice, requiring all persons interested in the land to submit their objections, if any, in writing to him within thirty days of such publication.(3)On expiry of the period specified in sub-section (2), the Chairman may, after considering the objections received, if any, and after taking such enquiries as he deems fit, by order, either confirm the declaration or refuse to confirm it.(4)Any person aggrieved by any order of the Chairman made under subsection (3) may file an appeal to such appellate authority as may be prescribed within forty-five days of the date of the order and, subject to the decision of the appellate authority such order shall be final.(5)A declaration which the Chairman, by order, refuse, to confirm under subsection (3), unless such declaration is confirmed on appeal, if any, under subsection (4), shall be of no effect.]
