(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.(2)If the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] decides to modify its proposals or any of them, it shall publish notified proposals and (if necessary) revised draft rules along with a notice indicating that the proposals and rules (if any) are in modification of proposals and rules previously published for objection :[Provided that no such publication shall be necessary where the modification is confined to reduction in the amount or rate of the tax originally proposed.] [Added by U.P. Act No. 26 of 1964.](3)Any objection which may be received to the modified proposals shall be dealt with in the manner prescribed in sub-section (1).(4)When the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has finally settled its proposals it shall submit them along with the objections (if any) made in connection therewith to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.].
