Section 353(5) in The Coimbatore City Municipal Corporation Act, 1981
(5)If the execution of any such work referred to in sub-section (2) is not carried out within the time-limit specified in the notice issued under that sub-section, the Commissioner may, if he thinks fit, execute it or cause it to be executed and the expenses incurred shall be paid by the owner within such time as may be specified by the Commissioner.
