Section 266F in The Chandernagore Municipal Corporation Act, 1990
266F. [ Powers of State Government in case of default. [Chapter XXA containing sections 266A to 266M inserted by West Bengal Act 9 of 1994.]
(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 it, and may direct that the expenses of performing it shall be paid to such agency from the Corporation Fund within such time as it may fix.
