Section 488 in The Delhi Municipal Corporation Act, 1957
488. Power to provide for enforcement of direction under section 487.
- If, within the period fixed by a direction made under sub-section (1) of section 487, any action the taking of which has been directed under that sub-section has not been duly taken, the Central Government may make arrangements for the taking of such action and may direct that all expenses connected therewith shall be defrayed out of the Municipal Fund.
