Section 5(2) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(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 authority shall give the objector and opportunity of being heard either in person 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.
