Section 259(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)If that duty is not performed within the period so fixed, the State Government may appoint a person to perform it, and may direct that the expense of performing it, with a reasonable remuneration to the person appointed to perform it, shall be forthwith paid by the Zilla Parishad.
