Section 39(2) in Tamil Nadu District Municipalities Act, 1920
(2)If such duty is not performed within the period so fixed, the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950] may appoint some person to perform it, and may direct that the expense of performing it shall be paid, within such time, [as they may fix] [The word 'water supply' were omitted in respect of municipalities and Third Grade Municipalities with the Chennai Metropolitan Development Area, vide section 85 and Part II of the Schedule to the Tamil Nadu Act 28 of 1978], to such person by the municipal council.
