Section 478(2) in The Maharashtra Municipal Corporations Act, 1949
(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 [Designated Officer] 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 execute works, etc.
