(2)The Board shall, on publication of a scheme, requite all persons affected by the scheme who wish to make any objections to the scheme or part thereof to submit their objections in writing to such person as the Board may authorize in this behalf or appear before him, within fine month of the publication of the scheme in the Official Gazette under, sub-section (1), or within fifteen days from the date of the publication of the scheme in the village under sub-section (1) whichever period expires later.
