Section 30 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
30. Objection. - (1) Any local authority to whome a copy of the notice has been sent under clause (b) of sub-section (2) of section 28 may, within sixty days, from the receipt of the copy of the notice, file any objection against the scheme.
(2)Any person on whom a notice under section 29 has been served may within thirty days from the service of the notice, or within such further time the Board may, for sufficient cause, allow to make an objection in witring to the Board against the scheme or the proposed acquisition or levy.(3)Any other person may file an objection against the scheme within the time specified in the notice under section 28.
