Section 264(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)In case of emergency, the Deputy Commissioner may provide for the execution of any work, or the doing of any act which a municipality is empowered to execute or do, and the immediate execution or doing of which is, in his opinion necessary for the service or safety of the public and may direct that the expense, of executing the work or of doing the act shall be forthwith paid by the municipality.
