Section 153(2) in The M.P. Municipal Corporation Act, 1956
(2)If any amendment be made in respect of any matter other than the correction of arithmetical total, any person on whom a notice is served may object by a written application addressed to the Commissioner and delivered at the Corporation Office before the date fixed in the said notice; and the provisions of Sections 148 and 149 shall with all necessary modifications apply to such objection.
