Section 180(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)If the occupier of any building removes or alters any structure or fixture in accordance with such notice, he shall be entitled, unless the structure or fixture was erected, set up or placed by himself, to credit in account with the owner of the building for all reasonable-expenses incurred by him in complying with the said notice.
