Section 97(1) in Karnataka Municipal Corporations Act, 1976
(1)If within the period fixed by an order issued under section 96 any action directed under that section has not been duly taken, the Government may, by order,-(a)appoint an officer of the Government to take the action so directed;(b)fix the remuneration to be paid to him; and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the corporation fund, and if necessary, that any one or more of the taxes authorised by Chapter X of this Act shall be levied or increased but not so as to exceed any maximum laid down in this Act.
