(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 rule made in this behalf under section 89, clause (j), from-(a)persons paying municipal rates and residing in any Municipality [or Corporation] [Inserted by Act 6 of 1985.] to which such proposal relates, or (if any such Municipality [or Corporation] [Inserted by Act 6 of 1985.] 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 [or Corporation] [Inserted by Act 6 of 1985.] persons owning or occupying land, or residing, in the vicinity of the shop to which such proposal relates; or(c)the District Board; or(d)the District Magistrate.
