Section 200 in Uttar Pradesh Municipal Corporation Act, 1959
200. Procedure subsequent to framing proposals.
(1)Any inhabitant of the City may, within two weeks from the publication of the said notice, submit to the Corporation an objection in writing to all or any of the proposals framed under the preceding section, and the Corporation shall take any objection so submitted into consideration and pass orders thereon by special resolution.(2)If the Corporation decides to modify the proposals of the Executive Committee, or any of them the Municipal Commissioner shall publish the modified proposals and, if necessary, revised draft rules along with a notice indicating that the proposals and rules (if any) are in modification of proposals and rules previously published for objection.(3)Any objections which may be received to the modified proposals shall be dealt with in the manner prescribed in sub-section (1).(4)When the Corporation has finally settled its proposals, the Municipal Commissioner shall submit them along with the objections (if any) made in connection therewith to the State Government.
