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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Tamilnadu - Subsection

Section 254(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)If such work is not carried out within the time specified in the notice, the Commissioner may, if he thinks fit, execute it and the expenses incurred shall be paid by the owners referred to in sub-section (1) in such proportions as may be settled by the Commissioner.