68. Power of State Government to provide for enforcement of order under Section 67.
(1)If no action has been taken in accordance with the order under Section 67 within the period specified therein or if no cause has been shown under the proviso to that Section or if the cause shown is not to the satisfaction of the State Government, the State Government may make arrangement for the taking of such action and may direct that all expenses connected therewith shall be defrayed from the Municipal Fund.(2)For the purposes of sub-section (1), it shall be lawful for the State Government to appoint, for such period as the State Government may think fit, any person considered suitable by it, who shall exercise and perform, subject to such directions as the State Government may issue from time to time, all or any of the powers and functions of the Municipal Authorities necessary to implement the order under Section 67.
