Section 286(3) in The City of Nagpur Corporation Act, 1948
(3)If a person to whom a notice has been given under the foregoing provisions of this section fails to comply with the notice before the expiry of twenty-eight days, or such longer period as the District Court, Nagpur, may on his application allow, the [Commissioner] may pull down or remove the work in question, or effect such alteration therein as he deems necessary and may recover from him the expenses reasonably incurred by the [Commissioner] in so doing.
