Section 3(3) in The Rajasthan Urban Improvement (Amendment and Validation) Act, 1973
(3)for sub-section (3), the following sub-section shall be substituted, namely:-"(3) Within the time specified in the notice, the owner of the land or any other person interested therein may show cause and make objections, why the land should not be acquired. Every such objection to the notice given under sub-section (2) shall be made in writing the Officer-on-Special Duty, or any other officer appointed by the State Government for the purpose. Such officer shall given the objector an opportunity of being heard, either in person or by pleader, and after hearing all such objections and after making such enquiry as he deems necessary, shall submit the case for the decision of the State Government together with the record of the proceedings held by him and a report containing his recommendations on the objections. Thereafter, the State Government may pass such order as it deems fit. The decision of the Government thereon shall be final";
