10. Consideration of objection and issue of final notification.
- On a consideration of objections and the Collector's report thereon, if the Government decides:-(a)That the land should be acquired, the Government shall make a declaration under Section 6 that the land is needed for public purposes or for a company as in Land Acquisition Form IV of V as the case may be.(b)That all or any, land possession whereof has not been taken should not be acquired, a notification cancelling the notification issued under Section 4 shall be published by the Government in Land Acquisition form VI.
