(3)Every Chairman of a District Board or Municipality [or Mayor of a Corporation] [Inserted by Act 6 of 1985.] to whom a copy or an extract has been sent under section 31 clause (c) or clause (d), as the case may be, shall send to the Collector, by date prescribed by rule made in this behalf under section 89, clause(j),-(i)in a case of a Municipality [or Mayor] [Inserted by Act 6 of 1985.] as the case may be, all objections (if any) to proposals contained in the extract which may be received by the Chairman, from persons paying municipal rates, before that date; and(ii)in the case of a District Board, all objections (if any) to proposals contained in the list which may be received by the Chairman from members of the District Board, the Chairman of any Local Board: and(iii)any opinion which the Chairman or the member of the District Board or the Municipal Commissioners [or Councillor of a Corporation] [Inserted by Act 6 of 1985.], as the case may be, may wish to record on the said proposals.
