(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.
