Section 46(1) in The Orissa Municipal Corporation Act, 2003
(1)If within the period fixed by an order issued under Section 45 any action directed under that section has not been duly taken, the Government may, by order -(a)appoint some person to take the action so directed,(b)fix the remuneration to be paid to him, and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the Corporation fund, and if necessary, that any one or more of the taxes authorized by Chapter-XIII may be imposed or increased but not so as to exceed any maximum prescribed by that Chapter.
