Section 385(2) in The M.P. Municipal Corporation Act, 1956
(2)Upon receipt of the complaint the Magistrate may, after making such enquiry as he deems fit, direct the Corporation-(a)to take such measures as it may deem practicable and reasonable for preventing, abating, removing or diminishing the nuisance or damage;(b)to pay to the complainant all reasonable costs of and relating to his complaint, which costs may include compensation for the complaint's loss of time in prosecuting the complaint.
