Section 354RA(5) in The Mumbai Municipal Corporation Act, 1888
(5)Upon compliance with the foregoing provisions with respect to the publication and service of notices of the clearance order, the Commissioner shall submit to the [Improvements Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 133(b), (w.e.f. 23-4-1999).] any objections received under sub-section (4) and any suggestions he may wish to make in that respect.
