Section 34(2) in Karnataka Urban Development Authorities Act, 1987
(2)If any such work is not carried out within the time specified in the notice under sub-section (1), the Authority may, if it thinks fit, execute itself or cause it to be executed and the expenses incurred shall be paid by the persons or owners referred to in sub-section (1) in such proportions as may be determined by the Authority. Such expenses may be recovered from the person concern ed as if they were arrears of land revenue.
