Section 106(2) in Nagpur Improvement Trust Act, 1936
(2)If any person on whom a notice under sub-section (1) has been served neglects or refuses to carry out the order or requisition in the manner and within the period specified in the notice, the Chairman may have such alteration or demolition carried out and may recover the cost incurred thereon from the owner or the person on whom the notice was served in the manner provided by [Chapter XII of the City of Nagpur Corporation Act, 1948.] [Substituted by M.P. Act No. XIV of 1952, section 19.]
