33. Submission of objections and opinions to Collector.
(1)Objections to any proposal contained in any list prepared under Section 30 may be received, at any time prior to the date prescribed by the rules made in this behalf under Section 85, Clause (j), from-(a)persons paying municipal rates and residing in any Municipality to which such proposal relates, or, if any such Municipality is divided into wards, in the ward to which such proposal relates or in any ward adjoining such ward ; or(b)(in the case of shops not situated in any Municipality) persons owning or occupying land, or residing, in the vicinity of the shop to which such proposal relates; or(c)the District Magistrate.(2)Such objections must be submitted to the Collector; provided that any Municipality they may, at the option of the objector, be submitted to the Chairman or Administrator of the Municipality.(3)Every Chairman or Administrator of a Municipality to whom an extract has been sent under Section 31, Clause (c), shall send to the Collector, by a date prescribed by rules made in this behalf under Section 85, Clause (j)-(i)all objections (if any) to proposals contained in the extract which may be received by the Chairman or the Administrator from persons paying municipal rates, before that date; and(ii)any opinion which the Chairman or the Administrator may wish to record on the said proposals.
