(1)The objections received under this Chapter shall be considered by a Committee consisting of the following members -(a)Chairman, Board of Revenue - Chairman(b)Commissioner, Lucknow Division - Member(c)The Commissioner of the Division in which the revenue area is being affected - Member(d)Secretary, Board of Revenue - Member-Secretary(2)The Committee shall, after considering the objections, if any, submit the report to the Board of Revenue which shall, after considering the report submitted by the Committee and the objections, if any, from the public, submit the report along with its comments to the State Government for the appropriate decision. The State Government shall take the decision on the report submitted by the Board.]
