186. Chairperson, Vice-Chairperson to make order after hearing objection.

TheChairperson or the Vice-Chairperson, of the Nagar Panchayat or, the council as the case may be, shall after hearing the objection and making any enquiry which they may deem necessary, record an order withdrawing, modifying, or making absolute the requisition against which the objection is preferred and if such order does not withdraw the requisition it shall specify the time within which the requisition shall be carried out, which shall not be less than the shortest time which might have been mentioned in the original requisition under this Act.