311. Persons required to execute any work may prefer objection to the Board.
- Any person who is required by a requisition as aforesaid to execute any work or do anything may, instead of executing the work or doing the thing required prefer an objection in writing to the Board against such requisition within five days of the service of the notice of posting up of the notification containing the requisition or if the time within which he is required to comply with the requisition be less than five days, then within such less time.Except as provided in the next succeeding section such objection shall be heard and disposed of by the Chairman of Vice-Chairman.
