Section 275(5) in The Gujarat Municipalities Act, 1963
(5)Objections and suggestions to be submitted to Central or State Government:-When any by-law made by a municipality is submitted to the Central Government or the State Government for sanction, a copy of the notice published and of every objection or suggestion received under the provision of sub-section (3), shall be submitted for the information of that Government alongwith the said by-law.
