Section 404(1) in The City of Nagpur Corporation Act, 1948
(1)If, within the period fixed by any order issued under section 304 any action directed thereunder has not been duly taken, or cause has not been shown as aforesaid, the State Government may, by order-(a)appoint some person to take the action so directed;(b)fix 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 and, if necessary, that any one or more of the taxes authorised by Chapter XI shall be levied or increased.
