Section 408A(3) in Haryana Municipal Corporation Act, 1994
(3)If the order made under sub-section (2) is not carried out or complied with within the specified period, the competent authority at the expiry of the period so specified, shall evict that person from, and take possession of, the premises/land or building/structure constructed thereon or demolish unauthorized construction or restore to its original state or bring it in conformity with the provisions of this Act or the rules framed thereunder, as the case may be, and shall for that purpose use such force, as may be necessary and the cost incurred on such measures shall, if not paid on demand, being made to him, be recoverable from such persons as arrears of land revenue.
