Section 519(2) in The Mumbai Municipal Corporation Act, 1888
(2)The said notice shall be addressed to the corporation and to the Commissioner and it shall be incumbent on the corporation and on the Commissioner, within the limits of their respective powers, to give effect thereto. If effect be not given thereto [the [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may cause the required work to be done and may direct that the expenses thereof shall be paid by the Commissioner.
