Section 256(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If immediate action is necessary, the Chief commissioner may himself,before giving such notice or before the period of notice expires, fence off, takedown, secure or repair such structure or fence off a part of any street or takesuch temporary measures as he thinks fit to prevent danger and the cost of doingso shall be recoverable from the owner or occupier as arrears of land revenue.
