Section 82 in The Rajasthan Urban Improvement Act, 1959
82. Powers to 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 private or do or refrain from doing anything within a time specified in the notice, and in 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 in the Municipal law for the time being in force for the recovery of municipal claims.
