Section 678 in Greater Hyderabad Municipal Corporation Act, 1955
678. Government's power to appoint a person to take action in default.
(1)If within the period fixed by an order issued under section 677 any action directed under that section has not been duly taken, the Government may by order-(a)appoint some person to take action so directed;(b)fix the remuneration to be paid to him; and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the Municipal Fund.(2)For the purpose of taking the action directed as aforesaid the person appointed under sub-section (1) shall have power to make such contracts as are necessary, may exercise any of the powers conferred on any Municipal Authority by or under this Act and specified in this behalf in the order issued under sub-section (1) and shall be entitled to protection under this Act as if he were a Municipal Authority.(3)The Government may direct by notification that any sum of money which may in its opinion be required for giving effect to the orders so issued be borrowed by debenture on the security of all or any of the said taxes at such rate of interests and upon such terms as to the time of repayment and otherwise as may be specified in the notification.(4)The provisions of sections 149 to 168 shall as far as may be, apply to any loan raised in pursuance of this section.
