Section 312(2) in The M.P. Municipal Corporation Act, 1956
(2)If no objection is stated within such period, as aforesaid, or if any objection which is stated appears to the Commissioner to be insufficient or not well founded, he may by a notice in writing, direct such owner or occupier-(a)to reclaim and raise the site within the specified period; or(b)within thirty days after the receipt of the said notice to pay to the Commissioner the estimated cost of reclaiming and raising the site by municipal agency.
