Section 180 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
180. Provided that no notice shall be necessary in urgent cases.
124. The Government's power to appoint an officer to take action indefault, at the expense of the corporation.- (1) If within the period fixed by an orderissued under section 123 any action directed under that section has not been dulytaken, the Government may, by order,-(a)appoint an officer of the Government to take the action sodirected;(b)fix the remuneration to be paid to him; and(c)direct that such remuneration and the cost of taking such actionshall be defrayed out of the corporation fund, and if necessary, that anyone or more of the taxes authorised by Chapter XIII of this Act shall belevied or increased but not so as to exceed any maximum laid down in thisAct.(2)For the purpose of taking action directed as aforesaid, the officerappointed under sub-section (1) shall have power to make such contracts asare necessary and may exercise any of the powers conferred on anyCorporation authority by or under this Act and specified in this behalf in theorder issued under sub-section (1), and shall be entitled to protection underthis Act as if he were a Corporation authority.(3)The Government may, in addition to or instead of directing the levyor increase of any of the said taxes, direct by notification that any sum ormoney which may in their opinion be required for giving effect to their ordersbe borrowed by debenture and on the security of all or any of the said taxes atsuch rate of interest and upon such terms as to the time of repayment andotherwise as may be specified in the notification.(4)The provisions of sections 184 to 189, 191, 192, 202 to 205 shall, as
