Section 354RJ(4) in The Mumbai Municipal Corporation Act, 1888
(4)Upon compliance with the foregoing provisions with respect to the publication and service of notices regarding the proposed re-development plan, the Commissioner shall submit to the [Improvements Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 138(b) and (c), (w.e.f. 23-4-1999).] any objections received under sub-section (3) and any suggestions he may wish to make in that respect.
