Section 32(2) in Telangana Urban Areas (Development) Act, 1975
(2)If any amenity is not provided or any such development is not carried out within the time specified in the notice; the Authority may itself provide, the amenity or carry out the development or have it provided or carried out through such agency as it deems fit:Provided that before taking any action under this subsection, the Authority shall afford reasonable opportunity to the owner of the land or to the person providing, or responsible for providing, the amenity to show cause why such action should not be taken.
