Section 235(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Municipal Commissioner shall reimburse from the Corporation Fund to the person constructing a drain in accordance with sub-section (1), the extra expenditure reasonably incurred by him in complying with the requisition and until the drain becomes a Corporation drain, he shall also from time to time reimburse to him from the Corporation Fund so much of any expenses reasonably incurred by him in repairing or maintaining it as may be attributable to the requisition having been made and complied with.
