Section 291(2) in The City of Nagpur Corporation Act, 1948
(2)If no objection is stated within such period as aforesaid, or if any objection which is stated appears to the [Commissioner] to be insufficient or not well founded, he may by a notice in writing, direct such owner or occupier,-(a)to reclaim and raise the site within the specified period; or(b)within thirty days after the receipt of the said notice to pay to the [Commissioner] the estimated cost of reclaiming and raising the site by municipal agency.
