Section 250(5) in The Madurai City Municipal Corporation Act, 1971
(5)The Commissioner may, in his discretion, issue the notice referred to in sub section (3) or recover the expenses, referred to in sub-section (4) to or from the owners of any buildings or lands abutting on the street or streets concerned but any such owner shall be entitled to recover all reasonable expenses incurred by him or all expenses paid by him, as the case may be, from the defaulting owner referred to in sub-section (3).
