Section 106AP(2) in Uttarakhand Panchayati Raj Act, 2016
(2)Any expense incurred by the Zila Panchayat or the Kshettra Panchayat by action taken under clause (b) of sub-section (1) shall be recoverable by the person by whom the street was made,structure erected or tree planted.Markets, slaughter houses, sale of food, etc.
