Section 5A(2) in State Land Acquisition Act, 1990 (1934 A.D.)
(2)Every objection under sub-section (1) shall be made to the Collector in writing, and the Collector shall give the objector an opportunity of being heard either in person [or by pleader or by a person authorised by him] [Substituted by Act XX of 1988, s. 4.] and shall, after hearing all such objections and after making such further inquiry, if any, as he thinks necessary, submit the case for the decision of the Government, together with the record of the proceedings held by him and a report containing his recommendations on the objections. The decision of the Government on the objections shall be final.
