Section 354RA(6) in The Mumbai Municipal Corporation Act, 1888
(6)The [Improvements Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 133(c), (w.e.f. 23-4-1999).] may, after consideration of any such objections and suggestions, make such modifications in respect of the order as they think fit, and the Commissioner shall thereafter submit the order as approved, [* * *] [The words 'either with or without modifications' were deleted by Maharashtra 10 of 1998, Section 161(c)(ii).] by the [Improvements Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 133(c), (w.e.f. 23-4-1999).] first to the Corporation and then to the State Government for confirmation.
