Section 225 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
225. vesting in the Government.
Power of the Zonal Commissioner to order work to be carried out or tocarry it out himself in default.- (1) If any private street or part thereof is not levelled,paved, metalled, flagged, channelled, sewered, drained, conserved or lighted to thesatisfaction of the Zonal Commissioner, he may by notice require the owners of suchstreet or part and the owners of buildings and lands fronting or abutting on such streetor part including in cases where the owners of the land and of the building thereon aredifferent, the owners both of the land and of the building to carry out any work which inhis opinion may be necessary and within such time as may be specified in such notice.(2)If such work is not carried out within the time specified in the notice,the Zonal Commissioner may, if he thinks fit, execute it and the expensesincurred shall be paid by the owner referred to in sub-section (1) in such
