Section 209(2) in The M.P. Municipal Corporation Act, 1956
(2)No less than fifteen days before any work under this section is commenced, the Commissioner shall, by written notice, intimate to the owners of all the premises to be drained-(a)the nature of the intended work;(b)the estimated expenses thereof; and(c)the proportion of such [expenses] [Substituted by M.P. Act No. 13 of 1961.] payable by each owner.
