Section 526 in The Calcutta Municipal Corporation Act, 1980
526. Enforcement of notice requiring execution of works of improvements. -
If a notice under section 525 requiring the owner of the building to execute works of improvement is not complied with, then, after the expiration of the time specified in the notice, the Municipal Commissioner may himself do the works required to be done by the notice and recover the expenses incurred in connection therewith as an arrear of tax under this Act.
