Section 81 in The Punjab Town Improvement Act, 1922
81. Powers of trust to execute works on failure to comply with notice.
- If a notice has been given under this Act to a person requiring him to execute a work in respect of any property moveable or immoveable, public or private, or to provide or do or refrain from doing anything within a time specified in the notice, and if such person fails to comply with such notice, then the trust may after giving six-hours notice cause such work to be executed or such thing to be provided or done, and may recover all expenses incurred by it on such account from the said person in the manner provided by section 222 of the Municipal Act.
