Section 408A(4) in Haryana Municipal Corporation Act, 1994
(4)Even before the expiry of a further period of seven days mentioned under sub-section (2), if the competent authority is satisfied that instead of vacation of premises/land or building/structure constructed thereon or demolition of unauthorized construction, as the case may be, the person continues with the contravention, the competent authority shall himself take such measures and use such force as may appear necessary to give effect to the order under sub-section (2) and the cost of such measures shall if not paid on demand being made to him, be recoverable from such person as arrears of land revenue.
