Section 354J(2) in The Mumbai Municipal Corporation Act, 1888
(2)The [Improvement Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 127, (w.e.f. 23-4-1999).] shall after consideration of any such [objection or representation] [These words were substituted for the words 'representation, answer' by Bombay 34 of 1954, Section 15(2).] or suggestion and after inserting in the scheme such modifications as they think fit, submit the scheme together with any representation, answer or suggestion to the corporation for their approval.
