(1)If a statement of objection is field after the date specified in the notification under Section 4 of by a person who is not interested in the land, it shall be summarily rejected.(2)If any objection is received from a person interested in the land on or before the date specified in the notification under Section 4 the Collector shall fix a date for hearing the objections and give notice thereof to the objectors as well as to the department, company or other public body acquiring the land. Copies of objections shall also be forwarded to the concerning government Department/ Agency/Company or other public bodies. The Government department/Agency/company or other public bodies may file on or before the date fixed by the District Collector a statement by way of answer to the objections and may also depute a representative to attend the enquiry.(3)On the date fixed for enquiry or any other date to which the enquiry may be adjourned by the district Collector, the District Collector shall hear the objector or his advocate or Pleader and the representative, if any, of the department, company or other public body and record any evidence that may be produced by them.
