(4)All objections filed under the preceding sub-section, together with the proceedings of the Special Officer relating thereto shall be referred to the State Government for orders. On receipt of such reference, and after hearing such further cause as the objector may have to show, the State Government shall pass such orders as it thinks fit.In any case in which an order under sub-section (1) or action under sub-section (2) is, in the opinion of the State Government, likely to disturb substantially the owner's right in the land to which such order to action relates, the State Government may award to such owner such compensation as it may deem equitable :Provided that any compensation so paid shall be deducted from the amount payable to the owner under the provisions of the Land Acquisition Act, 1894, in the event of action being taken under the provisions of Section 36-C.
