Section 167 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
167. Inspecting of work requiring sanction.
- The Pramukh, the Khand Vikas Adhikari and if authorized in this behalf by resolution of the Kshettra Panchayat, any other member, officer or servant of the Kshettra Panchayat may at any time and without warning inspect any work in respect of which notice is required under Section 164 -(a)while under construction; or(b)within one month of the receipt of a report that it has been completed or, in default of such report, at any time after completion.
