Section 18(3) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(3)If on the expiration of the time-limits allowed by sub-section (2) for the filing of objections, no objection has been made, the Government shall proceed at once to issue the notification under sub-section (1) but if any objection has been made, the Government may, after such objection has been considered or heard, as the case may be, either-(a)abandon the proposal to issue the notification under sub-section (1); or(b)issue the notification under sub-section (1) with such modification, if any, as it thinks fit.
