Section 678(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)If within the period fixed by an order issued under section 677 any action directed under that section has not been duly taken, the Government may by order-(a)appoint some person to take action so directed;(b)fix the remuneration to be paid to him; and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the Municipal Fund.
