Section 175(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)If the notice under sub-section (1) is not complied with and such work is executed by the Council as provided in Section 328, the expenses thereby incurred shall. be apportioned by the Council between such owners in such manner as it may think fit, regard being had, to the amount and value of any work already done by the owners or occupiers of any such lands or buildings.
