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[Section 11] [Complete Act]
Central Government Act
Section 11(7) in The Atomic Energy Act, 1962
(7) After considering any such objection, and the report of the person appointed by it under sub- section (6), the Central Government may serve on the persons upon whom the notice under sub- section (3) or a copy thereof was served a further notice in writing either withdrawing the notice of acquisition or confirming the said notice as respects the property to which it relates or such part of the property as may be specified.