Section 186(3) in Telangana District Boards Act, 1955
(3)In the event of non-compliance with the terms of the notice the Board may take such action or such steps as may be necessary for the doing of the act thereby required to be done, and all the expenses thereby incurred by the Board shall be paid by the person or persons upon whom a notice was served, and shall be recoverable in the manner provided in section 188.
