Section 132(1) in The U.P. Municipalities Act, 1916
(1)Any inhabitant of the [Municipal area] [Substituted by U.P. Act No. 12 of 1994.] may, within a fortnight from the publication of the said notice, submit to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] an objection in writing to all or any of the proposals framed under the preceding section, and the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall take any objection so submitted into consideration and pass orders thereon by special resolution.
