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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Kerala - Subsection

Section 322(3) in Kerala Municipality Act, 1994

(3)Where the work under sub-section (1) or sub-section (2) is not carried out within the time specified in the notice, the Secretary may, if he thinks fit, cause such works to be executed and recover the expenses incurred therefor from the owner or occupier in default.