Section 260(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)The Corporation shall consider every objection or suggestion with regard to the scheme which may be received by the date intimated under the provisions of subsection (2) and may modify the scheme in consequence of any such objection or suggestion and shall then forward such scheme as originally drawn up or as modified to the Government which may sanction such scheme or may refuse to sanction it, or may return it to the Corporation for reconsideration and re-submission by a specified date.
