Section 3(4) in Uttar Pradesh Roadside Land Control Act, 1945
(4)Every objection under Sub-section (3) shall be made to the Collector, in writing, and the Collector shall give to every person so objecting an opportunity of being heard either in person or through a legal practitioner, and shall, after all such objections have been heard and after such further inquiry, if any, as he thinks necessary, forward to the State Government record of the, proceedings held by him together with a report setting forth his recommendations on the objections.
