Section 557(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)If within the period specified in such written notice the requisitions contained therein are not carried out by the person or owner, as the case may be, the Municipal Commissioner may remove or alter such work or undo such thing and the expenses thereof shall be paid by such person or owner, as the case may be.Enforcement of Orders to Execution of Work, etc.
