Section 419(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)If within the period fixed by any order issued under Section 418, or directions issued under Section 418-A, any action directed thereunder has not been duly taken, or cause has not been shown as aforesaid, the Government may, by order-(a)appoint some person to take the action so directed;(b)fix reasonable remuneration to be paid to him; and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the municipal fund and, if necessary, that any one or more of the taxes authorised by Chapter XI shall be levied or increased.
