Section 35(2) in The U.P. Municipalities Act, 1916
(2)If that duty is not performed [or the order or direction is not carried out] [Inserted by U.P. Act No. 7 of 1953.] within the period so fixed, the State Government [* * *] [Omitted by U.P. Act No. 12 of 1994.] may appoint the District Magistrate [or any officer not below the rank of a Deputy Collector] [Inserted by U.P. Act No. 7 of 1949.] to perform it and may direct that the expense (if any) of performing the duty [or executing the order or direction] [Inserted by U.P. Act No. 7 of 1953.] shall be paid, within such time as may be fixed, to the District Magistrate by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
