50. Power to provide for enforcement of direction under section 49.-
If, within the period fixed by a direction made under section 49, any action the taking of which has been directed under that section has not been duly taken, the [Central Government or the Officer Commanding-in-Chief, the Command, as the case may be,] [Substituted by Act 35 of 1926, ss.5 and 6, for "Officer Commanding the District"] may make arrangements for the taking of such action, and may direct that all expenses connected therewith shall be defrayed out of the cantonment fund.
