Section 328(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)If immediate action is necessary, the Commissioner may himself, before giving such notice or before the period of notice expires secure, lop or cut down the said tree or remove the fruit thereof or fence off a part of any street or take such temporary measures, as he thinks fit to prevent danger, and the cost of doing so shall be recoverable from the owner in the manner provided in section 478.
