Section 4(2) in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018
(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 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;
