Section 3(5) in Uttar Pradesh Roadside Land Control Act, 1945
(5)If before the expiration of the time allowed by Sub-section (3) for the filing of objections no objection has been made, the State Government may proceed at once to the making of a declaration under Subsection (1). If any such objections have been made, the State Government shall consider the record and the report referred to in Sub-section (4) and may either-(a)abandon the proposal to make a declaration under Sub-section (I), or(b)make such a declaration in respect of either the whole or a part of the land included within the boundaries specified in the notification under Sub-section (2).
