183. Procedure when owners or occupiers are required by Nagar Panchayat or the Council to execute works.

(1) Whenever it is provided in this Act, that the Nagar Panchayat or, the Council may require the owner or the occupiers, of any land or both to execute any work or to do anything, such requisition shall be made, as far as possible, by a notice to be served as provided in sections 180 and 182 on every owner or occupier who is required to execute such work or to do such thing; but if there be any doubt as to the persons who are owners or occupiers, such requisition may be made by a notice to be affixed or posted upon or near the spot at which the work is required to be executed or the thing done requiring the owners or the occupiers, of any land or both, to execute such notice. It shall not be necessary to name the owners or occupiers.

(2) Every such requisition shall give notice to the persons to whom it is addressed that, if they fail to comply with the requisition or prefer an objection against such requisition as provided hereafter in section 184 the municipality may enter upon the land and cause the required work to be executed, or the required thing to be done; and that in such case the expenses incurred thereby shall be recovered from the persons who are required in such requisition to execute such work or do such thing.