Section 339(2) in Tamil Nadu District Municipalities Act, 1920
(2)If such notice, requisition, or order is not complied with within the time so named, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) by the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act XV of 1933).] may cause such work to be executed or may take any measures or do anything which may, in his opinion, be necessary for giving due effect to the notice, requisition or order as aforesaid; and further,
