- If, at any time,(a)It appears to the Government on the report referred to in section 74; or(b)The Government, is satisfied after inquiry,that the Municipality or any Municipal Authority has made default in performing any function or discharging any duty imposed on it by or under this Act or the rules made thereunder or any law for the time being in force it may, by order, in writing fix a period for the due performance of such function or discharge of such duty and the Municipality shall be bound to perform such function or discharge such duty within the period so fixed.
