(3)If any person, who is served with a notice under sub-section (2) fails to comply within the period stated in the notice for taking specific actions by the competent authority under that sub-section, the competent authority may itself take such steps or cause them to be taken including cancellation of allotment as provided in clause (e) of sub-section (1) of section 33 of this Act. Any cost incurred in the exercise shall be recoverable from such person in the same manner as an arrear of land revenue.
