Report No. 10

7. Decision on objections.-

On receipt of the report of the Collector under sub-section (2) of section 6 the appropriate Government, after giving an opportunity to the objectors of being heard either in person or by pleader, shall decide whether the land is needed for a public purpose. The decision of the appropriate Government shall be final as to the question whether the land is needed for the purpose stated in the notification under sub-section (1) of section 4.

[Section 5A(2), latter part L.A.A.]