Section 385 in The M.P. Municipal Corporation Act, 1956
385. Procedure on complaint of injury.
(1)Any person who is injuriously affected by the exercise of any power conferred by Sections 190, 191, 192, 193, 211, 213, 214 and 285 may complaint to the First Class Magistrate having jurisdiction that more than the least practicable nuisance or damage has been created or caused.(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.(3)It shall be incumbent on the Corporation, the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or the Commissioner, as the case may be, to obey every such order.(4)Any appeal shall lie to the district Court from an order passed by the Magistrate under this section within one month from the date of such order.
