Section 291(4) in The M.P. Municipal Corporation Act, 1956
(4)The [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] 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 any comments which the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] may make.
