Section 213 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
213. Council may execute certain works without option to person concerned of executing the same.
(1)The Council may, if it thinks fit, cause any work, the execution of which may be ordered by or on behalf of the Council under any of the foregoing provisions of this Chapter, to be executed by municipal or other agency under its own orders, without first of all giving person by whom the same would otherwise have to be executed the option of doing the same.(2)The expenses of any work so done shall be paid by the person aforesaid, unless the Council shall, by a general or special order or resolution, sanction the execution of such work at the charge of the municipal fund.
