Section 354J in The Mumbai Municipal Corporation Act, 1888
354J. The [Improvement Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 127, (w.e.f. 23-4-1999).] after publication and service of notices to forward the scheme to the corporation for approval.
(1)Upon compliance with the foregoing provisions with respect to the publication of notices of the scheme the Commissioner shall submit to the [Improvement Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 127, (w.e.f. 23-4-1999).] any [objection on representation] [These words were substituted for the words 'representation or answer' by Bombay 34 of 1954, Section 15(1).] received under section 354G together with any suggestion he may wish to make in respect of the modification of the scheme.(2)The [Improvement Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 127, (w.e.f. 23-4-1999).] shall after consideration of any such [objection or representation] [These words were substituted for the words 'representation, answer' by Bombay 34 of 1954, Section 15(2).] or suggestion and after inserting in the scheme such modifications as they think fit, submit the scheme together with any representation, answer or suggestion to the corporation for their approval.
