Section 329(10) in The Chhattisgarh Municipal Corporation Act, 1956
(10)If the expenditure involved is more than the amount recovered, the Corporation shall have powers to recover the difference in the same manner in which the original amount was recovered; but if the actual cost of the work as finally completed is less than the estimated cost, the surplus shall he refunded to the contributors proportionately to their contribution in all cases where a refund would amount to not less than fifty rupees.Conversion of streets into public streets
