Section 448(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)If the duty is not performed within the period prescribed in an order made under sub-section (1), the [State] [This word was substituted for the word Provincial by the adaptation of Laws Order, 1950.] Government may appoint some person to perform the same and may direct that the expense of performing such duty, together with such reasonable remuneration to the person performing the same as the [State] [This word was substituted for the word Provincial by the adaptation of Laws Order, 1950.] Government shall determine and the cost of the proceedings under this section shall be paid out of the Municipal Fund.
