Section 534(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If within the period fixed by an order issued under Section 533, any action directed under that section has not been duly taken, the State 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 authorised under Chapter IX shall be levied or increased, but not so as to exceed any maximum prescribed by that Chapter.
