Section 9(2) in The Metro Railways (Construction Of Works) Act, 1978
(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 an opportunity of being heard, either in person or [by an agent or] [Substituted by Act 41 of 1982, Section 4, for " date of publication of the notification under sub-Section (1) of Section 7" (w.e.f. 15.5.1983). ] by a legal practitioner, and may, after hearing all such objections and after making such further enquiry, if any, as the competent authority thinks necessary, by order, either allow or disallow the objections.Explanation .-For the purposes of this sub-section "legal practitioner" has the same meaning as in clause (i) of sub-section (1) of section 2 of the Advocates Act, 1961 (25 of 1961).
