Section 21 in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
21. Disposal of objections.
(1)The Land Acquisition Officer after hearing all objections and making enquiry as provided under section 15(2) shall submit a report along with his recommendations on the objections to the District Collector for decision.(2)The decision of the District Collector shall be final.
