Section 271(2) in The City of Nagpur Corporation Act, 1948
(2)When a scheme has been drawn up under the provisions of sub-section (1), the [Commissioner] [This word was substituted tor the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall give public notice of the scheme and shall therein announce a date not less than thirty days front the date of such notice by which any person may submit to the [Commissioner] [This word was substituted tor the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] in writing any objection or suggestion with regard to the scheme which he may wish to make.
