Section 15(2) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(2)On the expiry of the period specified in the notice, the Competent Authority shall consider the objections or suggestions, it' any, received with reference to the notice or otherwise, and if considers necessary, require any such person who has raised any objection, to present himself or through authorised representative with all the relevant documents for oral hearing.
