(2)If such notice, requisition or order is not complied with within the time so named the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned may cause such work to be executed or may taken any measures or do anything which may in his opinion, be necessary for giving due effect to the notice, requisition or order as aforesaid.
