(5)[ Without prejudice to the foregoing powers of the State Government, it shall be competent for the State Government to direct any Municipality for the execution of any work or the doing of any act within a specified time if, in their opinion such work or action is necessary in the public interest, and if the Municipality fails to comply with such direction within the specified time, the State Government may direct the execution or the doing of such work by any other authority or person, in which case, the expenses therefor shall be realised from the Municipal Fund.] [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
