Report No. 10
68. Section 5A.-
We have provided in this section that the period within which objection can be made should be 21 days and not 30 days. We have further provided that the Collector is to submit the case together with his report containing his recommendations within a time limit which is indicated. We have also provided that the objector should be given a copy of the report, on his application and at his cost. It has also been provide1 that the appropriate Government, after giving an opportunity to the objectors of being heard, shall make its decision and such decision as to the question whether the land is needed for the purpose stated in the notification shall be final.
1. Section 7, App I.
Back
