(4)(a)Where the Chief Municipal Officer or the other officer of the Municipality referred to in sub-section (3) makes an order under that sub-section, either confirming or modifying the notice, he may, if he thinks fit,-(i)direct that portion of the expenses, if any, to be incurred in complying with the notice as confirmed or modified shall be borne by the Municipality, and(ii)fix a time within which the notice so confirmed shall be complied with.(b)If the notice as confirmed or modified is not complied with by such person within the time fixed under sub-clause (ii) of clause (a), the Chief Municipal Officer shall take such measures, or cause such work to be executed, or such thing to be done, as may, in his opinion, be necessary for causing due compliance with such notice, and the expenses, if any, incurred by the Chief Municipal Officer in this behalf shall be payable to the Chief Municipal Officer on demand and, if not paid within ten days of such demand, such be recoverable as an arrear of tax under this Act.G. Recovery of Expenses
