Section 368(3) in The City of Nagpur Corporation Act, 1948
(3)Upon receipt of the report the State Government may, if it thinks fit, direct the Corporation -(a)to take such measures as it may deem practicable and reasonable for preventing, abating, removing or diminishing the nuisance or damage;(b)to pay to the complaint all reasonable costs of and relating to his complainant, which costs may include compensation for the complainant's loss of time in prosecuting the complaint.
