(2)Where no appeal has been preferred against an order of demolition made by the committee, the executive officer or the secretary, as the case may be, or the same has been confirmed on appeal, whether with or without variation by the Deputy Commissioner, the person against whom the order has been made shall comply with the order within the period specified therein, and on the failure of the person to comply with the order within such period, the committee, the executive officer or the secretary, as the case may be, may himself cause the erection of the work to which the order relates to be demolished and the expenses of such demolitions shall be recoverable from such person as arrears of taxes under this Act.
