Section 217J(2) in Tamil Nadu District Municipalities Act, 1920
(2)If any direction given under sub-section (1) is not complied with, within the time specified in the notice, the [State Government or the executive authority, as the case may be,] [Substituted by the Tamil Nadu District Municipalities (Second Amendment) Act, 1998 (Tamil Nadu Act 10 of 1998).] may have such direction carried into effect at the cost of the local authority of the hill station concerned and the amount thereof shall be recovered from the defaulter by the said local authority as if it were an arrear of land revenue.
