Section 3(5) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(5)Every objection under sub-section (4) 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 through his legal practitioner and may, after hearing all such objections and after making such further inquiry, if any, as it deems necessary, by an order, either allow or reject such objections within thirty days from the last date specified for filing objections under sub-section (4).
