Section 257(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If immediate action is necessary, the Chief Commissioner may himselfbefore giving such notice or before the period of notice expires secure, lop or cutdown the said tree or remove the fruit thereof or fence off a part of any street or totake such temporary measure, as he thinks fit to prevent danger, and the cost ofso doing shall be recoverable from the owner of the tree as arrears of land
