Section 301(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)Any expenses incurred by the Commissioner under sub-section (1), after giving credit for the amount realised by sale of the materials, shall be, payable by the owner of the building, and any surplus in the hands of the Commissioner after payment of such expenses shall be paid by the Commissioner to the owner of the building, or if there are more than one owner, [shall be paid in accordance with the agreement between them. In default of agreement between such owners the Commissioner shall deposit the surplus amount in the Small Causes Court and the chief Judge of said Court shall decide the proportion in which such amount should be paid to such owners. The decision of the Chief judge shall be final.][***]
