Section 226(5) in The Gujarat Municipalities Act, 1963
(5)(a)Execution of acts required to be done by any notice. - Where any notice under this Chapter requires any act to be done for which no time is fixed by this Act, the notice shall fix a reasonable time for doing the same.(b)In the event of non-compliance with the terms of the notice it shall be lawful for the Chief Officer to take such action or such steps as may be necessary for the completion of the act thereby required to be done, and all the expenses therein incurred by the municipality shall be paid by the person or persons upon whom the notice was served and shall be recoverable in the manner provided in section 269.
