Section 4(3) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
(3)Every objection under sub-section (2) shall be made in writing to the Land Reclamation Officer who shall give to the objector an opportunity of being heard and shall, after hearing all such objections, and after making such further enquiry as he may think necessary, submit the case to the Director, together with the record of the proceedings held by him and a report containing his recommendations on the objections.
