7. Power of State Government to order Commissioners to undertake works and raise loans. - (1) The [State Government] may, by notification, order the Commissioners to undertake that works referred to in section 5 and to [borrow any sum necessary for carrying out the works specified in clauses (a) and (b) of that section] within such period as the [State Government] shall fix, and the Commissioners shall comply with such order.
(2)The [State Government] may, by notification, for reasons to be recorded therein, extend the period fixed under the provisions of sub-section (1).
