Section 354AA(2) in The Mumbai Municipal Corporation Act, 1888
(2)[The Standing Committee] [These words were substituted for the words 'The Mayor-in-council' by Maharashtra 27 of 1999, Section 121(b), (w.e.f. 23-4-1999).] shall consider all objections received within a period of three months from the publication of such notice, and shall then submit the notice with a statement of objections received and of its opinion thereon to the Corporation.
