Section 271(4) in The City of Nagpur Corporation Act, 1948
(4)The [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 64(b)(i).] shall, within fifteen days of the receipt of the documents relating to the scheme, forward them to the Corporation together with [the opinion of the Commissioner and] [These words were inserted, by Maharashtra 26 of 1999, Section 64(b)(ii).] any comments which the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 64(b)(i).] may make.
