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[Cites 0, Cited by 0] [Section 362] [Entire Act]

State of Kerala - Subsection

Section 362(2) in Kerala Municipality Act, 1994

(2)Where such work is not carried out within the time specified in the notice, the Secretary may, if he thinks fit, execute it and the expenses incurred shall be paid by the owners or occupiers in default according to the frontage of their respective buildings or lands in such proportion as may be settled by the Secretary.