Section 11B(3) in The U.P. Municipalities Act, 1916
(3)The State Government shall consider any objections [* * *] [The words 'and the comments', omitted by U.P. Act No. 26 of 1995.] filed under sub-section (2) and the draft order shall, if necessary, be amended, altered or modified accordingly and thereupon it shall become final.
