Section 124 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
124. Procedure subsequent to framing proposals.
(1)Any person ordinarily residing or carrying on business in the district within which the Zila Panchayat desires to impose a tax, may, within thirty days from the publication of the said notice, submit to the Zila Panchayat an objection in writing, to all or any of the proposals framed under the preceding section and the Zila Panchayat shall take any objection so submitted into consideration and pass orders thereon by special resolution.(2)If the Zila Panchayat desires to modify its proposals or any of them it shall publish modified proposals and, if necessary, revised draft rules, along with a notice indicating that the proposals and the rules, if any, are in modification as proposals and rules previously published for objections.(3)Any objections which may be received to the modified proposals shall be dealt with in the manner prescribed in sub-section (1).
