Section 30(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(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.
