256. Powers of Board in case of non-compliance with notice etc.-
In the event of non-compliance with the terms of any notice, order or requisition issued to any person under this Act, or any rule or bye-law made thereunder, requiring such person to execute any work or to do any act, it shall be lawful for the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], whether or not the person in default is liable to punishment for such default or has been prosecuted or sentenced to any punishment therefor, after giving notice in writing to such person, to take such action of such steps as may be necessary for the completion of the act or work required to be done or executed by him, and all the expenses incurred on such account shall be recoverable by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].Recovery Of Money
