Section 472(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The Commissioner may recover any reasonable expenses incurred under section 471 from the person or any one of the persons to whom the notice, requisition or order was addressed in the same manner as the property tax and may, in executing work or taking measures under section 471 utilize any materials found on the property concerned or may sell them and apply the sale proceeds in or towards the payment of the expenses incurred.
