Section 134(2) in The City of Nagpur Corporation Act, 1948
(2)If any amendment be made in respect of any matter other than the correction of arithmetical totals, any person on whom a notice is served may object by a written application addressed to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and delivered at the Corporation Office before the date fixed in the said notice; and the provisions of sections 129 and 130 shall, with all necessary modifications, apply to such objection.
