(1)All rules made by the District Magistrate under section 6, 7 and 9 shall be published in the [Uttar Pradesh] [Substituted by the A.O. 1950 for (United Provinces)] Gazette.(2)Any person objecting to any such rule, may within 30 days of such publication, prefer his objection to the [State Government] [Substituted by the A.O. 1950 (Provincial Government).] and the [State Government] [Substituted by the A.O. 1950 (Provincial Government).] may confirm, modify or set aside such rule.
