Section 21(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)After considering the objections, if any, received in pursuance of the foregoing provisions and after giving an opportunity of being heard to the objectors, the Board may, so far as may be, within six months from the date of receipt of the last such objection, either abandon the scheme, or submit it to the State Government for sanction with such modifications, if any, as the Board may suggest.
