Section 372 in West Bengal Municipal Corporation Act, 2006
372. Power of State Government to require Corporation to perform its duty in case of default.
(1)If, at any time, it appears to the State Government that the Corporation has made default in performing any duty imposed on it by or under this Act or any other law for the time being in force, the State Government may, by order in writing, fix a period for due performance of such duty.(2)If such duty is not performed within the period so fixed, the State Government may appoint its own agency to perform such duty and may direct that the expenses of performing such duty shall be paid to such agency from the Municipal Fund within such time as that Government may fix.
