Section 189(2) in The City of Nagpur Corporation Act, 1948
(2)Not less than fifteen days before any work under this section is commenced, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall, by written notice, intimate to the owners of all the premises to be drained.(a)the nature of the intended work,(b)the estimated expenses thereof, and(c)the proportion of such expense payable by each owner.
