(3)If after the service of such notice the thika tenant fails to show cause or neglects to carry out such works within the specified time the Controller may, after giving the thika tenant an opportunity of being heard and after making such inquiries as he may consider necessary, make an order in writing specifying the works to be done and giving an estimate of costs of such works, and get such works executed by such agency as he may consider fit and thereafter all expenses incurred in executing the works together with interest thereon at the rate of six and a quarter per centum per annum from the date on which demand for expenses is made payment, may be recovered by the Controller from the thika tenant as a public demand.] [Section 32B inserted by West Bengal Act No. 29 of 1969]
