Section 141(2) in The M.P. Municipalities Act, 1961
(2)If any amendment be made in respect of any matter other than the correction of an arithmetical error, any person on whom a notice is served may object by a written application addressed to the Chief Municipal Officer and delivered at the Council office before the date fixed in the said notice; and the provisions of Sections 138 and 140 shall with all necessary modifications, apply to such objection.
