Section 406 in The Punjab Municipal Corporation Act, 1976
406. Power to provide for enforcement of direction under section 405.
- If, within the period fixed by a direction made under sub-section (1) of section 405, any action the taking of which has been directed under that sub-section has not been duly taken, the Government may make arrangements for the taking of such action and may direct that all expenses connected therewith shall be defrayed out of the Corporation Fund.
