(3)On or after a date (not being less than thirty days from the date of the first publication of the notice) to be appointed by the Board in this behalf, the Board shall consider -(a)all objections in writing received from any person affected by the plan, and(b)any representation in regard to such plan made to the Board by the [Howrah Municipal Corporation or any Municipality of Howrah] [Words 'or the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Commissioners of the Howrah Municipality or of the Bally Municipality' by W. B. Act 15 of 1995.] or the aforesaid local authority,and the Board may thereupon either withdraw the plan or apply to the State Government for sanction thereto with such modification (if any) as the Board may consider necessary.
