Section 262(2) in The Gujarat Municipalities Act, 1963
(2)If that duty is not performed within the period so fixed, the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat of 1968, section 5.] may appoint some person to perform it, and may direct that the expense of performing it, with a reasonable remuneration to the person appointed to perform it, shall be forthwith paid by the municipality.
