7. In case of delay, persons concerned may reinstate and recover expenses. Expense how ascertained and recovered.
- If any such delay or omission as aforesaid take place, the persons having the control or management of the street, bridge, sewer, drain or tunnel in respect of which such delay or omission shall take place may cause the work so delayed or omitted to be executed, and the expense of executing the same shall be repaid to such persons by the said Company; and the amount of such expense shall in case of any dispute about the same be ascertained and recovered [in the Greater Bombay] [These words were substituted for the original words by Bombay 17 of 1945, Section 9, Schedule E, read with Bombay 52 of 1947, Section 2 proviso.] and in any other town or place subject to the jurisdiction of [The High Court of Judicature at Bombay] [These words were substituted for the original words by the Adaptation of Laws Order, 1950.] in the manner in which expenses are ascertained and recovered [in municipalities under the law for the time being in force] [These words were substituted for the words and figures 'under Act 14 of 1856' by the Amending Act, 1895 (16 of 1895).] and, in any town or place not within the jurisdiction of [The High Court of Judicature at Bombay] [These words were substituted for the original words by the Adaptation of Laws Order, 1950.] in the same manner as damages are recoverable under this Act.
