- The expenses incurred by the Trust in effecting any removal [under sections 299, 300, 303 and 304] [Substituted by M.P. Act No. XIV of 1952, section 16.] of 2[the City of Nagpur Corporation Act, 1948] as applied by section 52 or; in the event of a written notice under [section 289 of that Act not being complied with section 97 shall be recoverable by sale of the materials removed, and if the proceeds of such sale do not suffice, the balance shall be recoverable from the owner of the said materials in the manner provided by [Chapter XII of the City of Nagpur Corporation Act, 1948.] [Substituted by M.P. Act No. XIV of 1952, section 16.]]
