97. Power of Trust to execute works on failure to comply with notice.
- If a notice has been given under this Act to a person requiring him to execute a work in respect of any property, movable or immovable, public or private, or to provide or do or refrain from doing anything within a time specified in the notice, and if such person fails to comply with such notice, then the Trust may cause such work to be executed or such thing to be provided or done, and may recover all expenses incurred by it on such account from the said person in the manner provided by [Chapter XII of the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act No. XIV of 1952, section 19.].
