Section 559(1) in The Calcutta Municipal Corporation Act, 1980
(1)Any person who has been served with a written notice in which a period for receiving objections has been specified under sub-section (1) of section 558 may, within such period, deliver to the municipal authority or the officer of the Corporation, as the case may be, a written objection setting forth the reasons which he may desire to urge for the withdrawal or modification of such notice.
