Section 9A in State Land Acquisition Act, 1990 (1934 A.D.)
9A. [ [Section 9-A inserted by Act XXXIV of 1960.]
The Collector shall also cause a notice to be served on the Head of the Department for which land is to be acquired or his nominee requiring him to appear before him on the date fixed under section 9 for the appearance of the interested persons and to state his objections, if any, to the measurement made and to the amount of the tentative compensation that may be assessed.]
