Section 4(2) in Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of user in Land) Act, 2015
(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 an 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.
