Section 385A(2) in West Bengal Municipal Act, 1993
(2)Any inhabitant of the area in respect of which a notification has been published under sub-section (1) may, if he objects to the making of any provision as aforesaid, submit his objection in writing to the Governor within [thirty days] [Substituted 'three months' by Act No. 19 of 2015, dated 24.7.2015.] from the date of publication of the notification.
