Section 183(2) in The Manipur Municipalities Act,1994.
(2)Every such requisition shall give notice to the persons to whom R. is addressed that, if they fail to comply with the requisition or prefer all objection against such requisition as provided hereafter in section 184 the municipality may enter upon the land and cause the required work to be executed, or the required thing to be done; and that in such case the expenses incurred thereby shall be recovered from the persons who are required in such requisition to execute such work or do such thing.
