Section 3(4) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(4)On the expiry of the period, referred to in sub-section (3), the State Government shall consider the objections and suggestions received within the said period and may thereupon proceed in accordance with sub-section (1) to declare such area with or without such changes in its boundary as it may deem fit.
